Section 72 in A.P.J. Abdul Kalam Technological University Act, 2015
72. Matters relating to students pursuing studies in existing colleges. - (1) Notwithstanding anything contained in this Act or the Acts of the other Universities in the State, any student, who immediately before the date of affiliation of a particular institution to this University after going through the process of affiliation as specified in section 60 was studying in that institution for any degree, postgraduate degree, diploma or certificate of the concerned University, shall be entitled to appear for the examination of the University concerned and if he qualifies such examination, be entitled to be conferred with the corresponding degree, postgraduate degree, diploma or Certificate, as the case may be, of the University established under this Act.
(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.
