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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(10) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(10)to grant subject to such conditions as the University may determine, diplomas or certificates and confer degrees and other academic distinctions on the basis of examinations, evaluation or any other method of testing :Provided that no person shall be admitted to an examination leading to any degree of the University, unless such person, if he has offered a student for such examination for which a course of practical work is prescribed, has completed such work in a University Teaching Department or a School of Studies or a College and produces a certificate of such completion from the Head of the Teaching Department or School of Studies or the Principal of the College :Provided that no person shall be admitted to :-
(i)any examination in the Faculty of Science other than that leading to a degree of Bachelor of Science or a degree of Master of Science in Mathematics;
(ii)any examination in the Faculties other than the Faculty of Arts, the Faculty of Social Science and the Faculty of Commerce;
Unless he has pursued a course of studies in a University Teaching Department, a School of Studies or a College :Provided further that the State Government may, by notification, permit the admission of women candidates to an examination leading to a Bachelor's degree in the Faculty of Law without pursuing a course of studies in a University Teaching Department, School of Studies or a College;