Section 72(2) in The SreeNarayanaGuru Open University Act, 2021
(2)Notwithstanding anything contained in this Act or Statutes or Regulations made thereunder, in the case of a student who has registered for a course of study and are continuing the study through distance education or private registration in any University in the State immediately prior to the date of commencement of this Act, the University concerned shall have the responsibility to make arrangements for the completion of study on the basis of the laws applicable to the University concerned.
