Section 56 in Laws of the Bharathidasan University
56. Scrutiny of application and registration. - All applications for registration shall be made to the Registrar in the form prescribed together with the proofs of qualification, and of residence as stated above. The Registrar, on receipt of the application, shall make such enquiries as he deems fit and enroll the graduates in the Register on satisfactory fulfillment of the conditions, for a period of five years. Such registration shall ordinarily take effect from the 1st April or the 1st October following and the period of five years shall be reckoned from such date.
