Section 38(2) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(2)Notwithstanding anything contained in this Act, the Statutes or the Ordinances or the Regulations,-(a)any student, who immediately prior to the commencement of this Act, was studying for degree in Health Sciences of the Maharshi Dayanand University, Rohtak or the Kurukshetra University or any other university in the State in accordance with the Regulations in force under the respective Acts under which these universities were established, may until such examinations are provided by University, be admitted to the examination of the Maharshi Dayanand University, Rohtak or the Kurukshetra University, or any other university in the State and be conferred the degree in Health Sciences of the respective universities, for which he qualified on the result of such examination;(b)if the Maharshi Dayanand University or the Kurukshetra University, or any other university in the State has held any examination, the result of which have been published but the degrees relating thereto have not been conferred or issued or the result of any such examination has not been published by the said university, then such examination shall be deemed to have been held by the respective university as mentioned above.
