13. Registrations of College Teachers & Graduates.
- Any Graduate of the University and any teacher of a college within the jurisdiction of the University shall, on payment of such fees and subject to such condition as may be prescribed, be entitled to register himself as a register graduate or as the case may be, registered college teacher of the University;Provided that any Graduate of a University established under any law ordinarily residing in the area over which such University has its jurisdiction under this Act shall, on payment of the prescribed fees, be entitled to register himself as a registered graduate of such University;Provided further that no person shall be register as a graduate or teacher in more than one University at a time.Explanation. - the expression "ordinarily residing" for the purposes of the first proviso shall mean one who has resided within the area referred to in the said proviso for a total period of one hundred and eighty days during the year immediately preceding the date of payment of fees.
