Section 62 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
62. Registration of graduates.
(1)On and from the date of commencement of this Act, every person ordinarily resident within the University area, who -(i)has been for at least three years a law graduate of any University in the territory of India; or(ii)is a registered law graduate of any University in the territory of India shall be entitled to have his name entered in the register of law graduates maintained under this Act, for a period of five years, on payment of such fee and subject to such conditions as may be prescribed by the statutes.(2)All applications for registration under sub-section (1) shall be sent to the Registrar together with the prescribed fee and such proof of qualifications as may be prescribed by the statutes.(3)The Registrar shall, on receipt of an application made under sub-section (2) and after making such enquiry as he deems fit, enter in the register of law graduates the name of the applicant.(4)Every person whose name has been entered in the register of law graduates under sub-section (3), shall be entitled to have such entry renewed every five years on application made in that behalf to the Registrar within such time, in such manner and on payment of such fees as may be prescribed by the statutes.
