(1)On and after the notified date, every per son ordinarily resident within the University area, who-(i)has been for at least three years a graduate of any University in the territory of India; or(ii)is a registered graduate of any University in territory of Indiashall 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 seen 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 sub-section (2) and after making such enquiry as he deems fit, enter in the register of graduates the name of the applicant.(4)Every person whose name has been entered in the register of renewal 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.
