Section 72(2) in A.P.J. Abdul Kalam Technological University Act, 2015
(2)Notwithstanding anything contained in this Act or the Statutes, Ordinances or Regulations made thereunder, any student of any college affiliated to the University who is undergoing study in any of the universities in the State shall be permitted to complete his course and preparation therefore, and the University established under this Act shall make arrangements for holding examination for such students, examinations in accordance with the curricula of studies of the concerned Universities as the case may be, until he completes the said course of studies.
