Section 5(2) in Haryana Vishwakarma Skill University Act, 2016
(2)Notwithstanding anything contained in any other State law for the time being in force, any college or institution situated within the limits of the areas specified under sub-section (1) shall, with effect from such date, as may be notified in this behalf by the Government, be deemed to be associated with, and admitted to, the privileges of the University and shall cease to be associated in any way with, or be admitted to, the privileges of any other University, and different dates may be notified for different colleges or institution:Provided that-(i)any student of any college or institution, associated with or admitted to, any other university before the said date, who was studying for any degree, diploma or certificate examination of that university, shall be permitted to complete his course in preparation thereof and the University shall hold for such students examinations in accordance with the curricula of study in force in that university, for such period, as may be prescribed by the Statutes, Ordinances and Regulations;(ii)any such student may, until any such examination is held by the University, be admitted to the examination of the other university and be conferred the degree, diploma, certificate or any other privilege of that university for which he qualifies on the result of such examination.
