Section 35 in Madurai-Kamaraj University Act, 1965
35. Admission to University Courses.
(1)No person shall be admitted to the Pre-University course or other entrance courses of study in the University unless he -(i)has passed the Matriculation examination; or(ii)holds the Secondary School-Leaving Certificate and has been declared eligible by the Syndicate under conditions prescribed by the University authorities concerned for such course or courses of study; or(iii)has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examinations specified in clause (i) or clause (ii); and(iv)fulfills such other conditions as may be prescribed by the Syndicate.(2)No person shall be admitted to a course of study in the University for admission to the examination for degrees of the University in Arts and Science unless he-(i)has passed the Pre-University examination of the University, or(ii)has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examination referred to in clause (i); and(iii)fulfills such other conditions as may be prescribed by the Syndicate.(3)No person shall be admitted to a course of study in the University for admission to the examination for a professional degree of the University unless he -(i)has passed the relevant examination prescribed therefor by the Syndicate;(ii)has obtained such minimum percentage of marks in such subject in the relevant examination as may be prescribed by the Syndicate; and(iii)fulfills such other conditions as may be prescribed by the Syndicate.(4)No person shall be admitted to any course of study for admission to the examinations for titles, diplomas or certificates of the University unless he -(i)has passed the entrance test prescribed therefor by the Syndicate; and(ii)fulfills such other conditions as may be prescribed by the Syndicate.(5)Every candidate for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made on the recommendation of the Academic Council, be enrolled as a member of a University college or laboratory or of an affiliated or approved college. Any such exemption may be made subject to such conditions as the Syndicate may think fit.(6)Students exempted from the provisions of sub-section (5) and students admitted, in accordance with the conditions prescribed, to courses of study other than courses of study for a degree shall be non-collegiate students of the University.
