(1)Subject to the provisions of sub-section (2), the following persons shall be entitled to have their names entered in the Register of Registered Graduates or to be Registered Graduates, namely, persons -(a)who are graduates of the University.(b)who are graduates of the University of Poona constituted under the Poona University Act, 1948; and(c)who, being graduates of any other University, are recognised as Registered Graduates, as prescribed by the Statutes.(2)A person who -(a)is of unsound mind and stands so declared by a competent Court;(b)is an undischarged insolvent;(c)is convicted by a Court of an offence punishable with imprisonment for more than six months, if such offence involves moral turpitude; and(d)is a Registered Graduate of any other University established by law in the State of Maharashtra, shall not be qualified to have his name entered in the Register of Graduates, or be a Registered Graduate:Provided that such disqualification in clause (d) of this sub-section shall not apply to a person referred to in clause (b) of sub-section (1) if, within six months from the commencement of this Act, such person elects to be a Registered Graduate only of the University, and intimates to the Registrar that he has so elected whereupon he shall cease to be a Registered Graduate of any other University established by law in the State of Maharashtra.(3)Every person who intends to be a Registered Graduate shall make an application to the Registrar in such form and on payment of such fees as are prescribed by the Statutes. The Vice-Chancellor shall, after making such inquiry as he thinks fit decide whether a person is entitled to be a Registered Graduate.(4)If any question arises whether a person is entitled to have his name entered in the Register of Graduates or be a Registered Graduate or is not qualified to be a Registered Graduate, it shall be decided by the Vice-Chancellor after making such inquiry as he thinks fit, and his decision shall be final.
