(2)Students shall not be eligible for admission to a course of study for degree unless they have passed the Intermediate examination of an Indian University incorporated or constituted by any law for the time being in force, or an examination recognised in accordance with the provisions of this section as equivalent lo such examination and possess such further qualification, if any, as may be prescribed by the Ordinances. Any such qualifications may be tested by examinations :Provided that, during a period of five years from the commencement of this Act and such further period as the Chancellor may direct, any student who have passed the Matriculation examination of any such University or any examination recognised in accordance with the provisions of this section as equivalent thereto and possess such further qualifications as may be deemed eligible for admission to he University. Any such qualification may be tested by examinations.
