Section 45(1) in Bihar Agricultural University Act, 2010
(1)Notwithstanding anything contained in this Act or in the other Universities Act in the State or in the Statutes or Regulations made under any of these enactments any student who immediately before the commencement of this Act was studying in a college which has been or may hereafter be admitted to the privileges of a University for degree, diploma or certificate of the (other) Universities, in accordance with the regulations of the University be permitted:-(a)to complete his course in accordance with the curriculum of studies of (other University in State) University;(b)to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University;(c)to appear at the examination within two years of the normal period required for completing the said course of studies.
