Section 62 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
62. Saving as to certain examinations.
- Notwithstanding anything contained in this Act, the Statutes, Ordinances or the Regulations-(a)Any student who immediately prior to the commencement of this Act was studying for a degree, diploma or certificate of the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) in accordance with the Regulations in force under that Act, may until such examination is provided by the University, be admitted to the examination of the University of Bihar established and incorporated under section 3 and be conferred the degree, diploma or certificate of the latter University for which he qualifies on the result of such examination ;(b)Any student who immediately prior to commencement of this Act was studying for a degree, diploma or certificate of the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) in accordance with the Regulations in force under that Act, shall be admitted to the examination of the Patna University established and incorporated under section 3 and be conferred the degree, diploma or certificate of the latter University for which he qualifies on the result of such examination ; and(c)If the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) or the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) has held any examination the result of which has been published but the degrees, diplomas or certificates 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 held by the former University shall be deemed to have been held by the Patna University established and incorporated under section 3 and such examination held by the latter University shall be deemed to have been held by the University of Bihar established and incorporated under the said section.
