Section 60 in Kerala Agricultural University Act, 1971
60. Transitory provisions.
(1)Notwithstanding anything contained in this Act, or the Kerala University Act, 1969 (9 of 1969) or the Calicut University Act, 1968 (24 of 1968) or the Statutes, Ordinances and Regulations made under any of the aforesaid enactments any student who immediately before the date specified in the notification under subsection (1) of section 58 was studying in any of the colleges specified in that subsection for any degree, diploma or certificate of the Kerala University or the Calicut University shall be entitled to be examined by and if on the result of such examination he qualifies, be entitled to be conferred with the corresponding degree, diploma or certificate, as the case may be, of the University established under this Act:[Provided that the examinations for the students of the Agricultural College and Research Institute, Vellayani and the students of the Kerala Veterinary College and Research Institute, Mannuthy, to be conducted during the year 1972 shall be conducted, and the degree, diplomas and certificates to be granted on the successful completion of such examinations shall be granted by the Kerala University or the Calicut University; as the case may be if a request in that behalf is made to that University by the University established under this Act as if the College had been affiliated to the Kerala University or the Calicut University, as the case may be] [Added by Act No. 10 of 1972.];(2)[ Notwithstanding anything contained in this Act or the Statues, Ordinances or Regulations made there under any student of any college specified in sub-section (1) of section 58 who is studying for any examination of the Kerala University or the Calicut University shall be permitted to complete his course and preparation therefore, and the University established under this Act shall make arrangements for holding for such students, examinations in accordance with the curricula of studies of the Kerala University or the Calicut University, as the case may be, until he completes the said course of studies] [Substituted by Act No. 10 of 1972.]
