Section 47 in Himachal Pradesh University Act, 1970
47. Transitory Provision.
- Notwithstanding anything contained in this Act, or in the Statutes or Ordinances, any student of a college who immediately before the commencement of this Act was studying for a degree, diploma or certificate of the Punjab University, Chandigarh and the Punjab Agricultural University, Ludhiana, shall be permitted by the Himachal Pradesh University to complete his course for the degree, diploma, or certificate and the Himachal Pradesh University or the College, as the case may be shall provide for the instruction of such student in accordance with the prospectus of studies of the Punjab University, Chandigarh or the Punjab Agricultural University, Ludhiana, as the case may be, and he shall be admitted to the examination concerned of the Himachal Pradesh University.
