Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 6 in Regulation for the Degree of Doctor of Philosophy (Ph.D.)

6. Final registration.

- Candidates provisionally registered for Ph.D. Degree shall be required to apply for final registration in the prescribed form after completion of 12 months, but not later than 18 (eighteen) moths from the date of provisional registration. Candidates failing to apply for registration within 18 (eighteen) months from the date of provisional registration due to unavoidable circumstances may on the recommendation of the guide concerned may be allowed under orders of the Vice-Chancellor to apply for Final Registration up to 36 (thirty six) months from the date of Provisional Registration on payment of the prescribed late Registration fees. Provisional registration shall stand cancelled after 36 (thirty six) months from the date of registration and his/her name shall be struck off from the Ph.D. Registration Register.Applications for Final Registration shall be placed before the Ph.D. Committee. The Ph.D. Committee after satisfying itself that the candidate has made satisfactory progress in his/her research may recommend to the Research Council his/her case for final registration as a candidate for the Ph.D. Degree. While recommending the case for final registration the Ph.D. Committee shall finally fix the title of the thesis, the subject and the faculty in which the thesis should be submitted. The Research Council on the recommendation of the Ph.D. Committee may grant final registration to the candidates. The date of final registration shall be effective from the date of provisional registration.