Section 59 in Laws of the Bharathidasan University
59. Renewal of registration. - At the expiry of the five year period, the number of the Registered Graduates who do not apply for continuance thereon together with the fee prescribed for renewal, if any, shall be deleted from the Register. Applications for renewal shall be made in the prescribed form and fee, if any, and shall be forwarded to the Registrar with a certificate of continued residence in the University area as prescribed above, and shall be sent by registered post, acknowledgment due in an envelope franked "Application for renewal of Registration" at the left hand top comer. Any application not sent in a cover franked as stated above by registered post, acknowledgement due or not delivered in person will not be accepted. Graduates who have so renewed shall be eligible to participate in the elections from the date of renewal.
