Section 46 in The Assam Agricultural University Act, 1968
46. Transitional provisions.
(1)Notwithstanding anything to the contrary in this Act or the Gauhati University or Dibrugarh University Act or Statutes, and Regulations made under any of these aforesaid enactments, any student, who immediately or prior to the appointed date was studying in a College, which has been or may hereinafter be admitted to the privileges of the University for degree, diploma or certificate of the Gauhati or the Dibrugarh University, shall in accordance with the regulations of this University made for the purpose, be entitled to be examined by, and if on the results of such examination be qualified to be entitled to be, conferred with corresponding degree, diploma or certificate, as the case may, of the University established under this Act.(2)Any student of the Gauhati or Dibrugarh University or the Colleges which have become constituent Colleges of the University who immediately before the aforesaid date for studying was eligible for any examination of the Gauhati or Dibrugarh University, shall have the right to complete his course and preparation therefor and appear at the examination in accordance with the courses of study of the Gauhati or the Dibrugarh University Act.
