Section 60(4) in The Bharathiar University Act, 1981
(4)Notwithstanding anything contained in this Act, the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the notified date was a student of a college within the University area affiliated to or approved by the University of Chennai, and of the Department of the University or was eligible for any of the examinations of the University of Chennai, shall be permitted to complete his course of study in the Bharathiar University, and permitted to complete his course of study in the Bharathiar University or was eligible for any of the examinations of the University of Chennai shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Bharathiar University in accordance with the course of study in the University in accordance with the course of study in the University of Chennai and such students shall, during such period, be admitted to the examinations held or conducted by the University of Chennai and the corresponding degree, diploma or other academic distinctions of the University of Chennai shall be conferred upon the qualified students on the result of such examinations, by the University of Chennai.
