Section 44 in Utkal University of Culture Act, 1999
44. Transitory provisions.
- Notwithstanding the transfer of colleges or institutions under section 37 of this Act, for a period of six-months from the date of commence men of this Act, or such further period as the Government may by notification specify every person who immediately before the said date of commencement, was a student of any college or institution which has been disaffiliated from any other Universities in accordance with the provisions of this act and affiliated to the University and was eligible t0 be admitted to any examinations held or conducted under the Regulations in force of other Universities concerned:(a)shall be admitted to Such examinations by other University concerned and the result of such examinations shall be sent by the other Universities concerned to the University within a reasonable time, and(b)the corresponding degree, diploma or academic distinction or marksheet shall be issued or conferred upon the qualified students by the University on the basis of result of such examinations conducted by other Universities concerned.
