Section 62 in The Anna University of Technology, Chennai Act, 2010
62. Registration of graduates.
(1)On and from the appointed day, every person ordinarily resident within the University area, who-(a)has been for at least three years a graduate of any University in the territory of India; or(b)is a registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register of graduates maintained under this Act, for a period of five years on payment of such fee and subject to such conditions as may be prescribed by the statutes.(2)All Applications for registration under sub-section (1) shall be sent to the Registrar together with the prescribed fee and such proof of qualifications as may be prescribed by the statutes.(3)The Registrar shall, on receipt of an Application made under subsection (2) and after making such enquiry as he deems fit, enter m the register of graduates the name of the applicant.(4)Every person whose name has been entered in the register of graduates under sub section (3) shall be entitled to have such entry renewed every five years on Application made in that behalf to the Registrar within such time, in such manner and on payment of such fee as may be prescribed by the statutes.
