Section 53(1) in Manonmaniam Sundaranar University Act, 1990
(1)On and after the notified date every person ordinarily resident within the University area, who(i)has been for atleast three years a graduate of any University in the territory of India; or(ii)is a registered graduate of any University in the territory of India.Shall be entitled to have his name entered in the register of 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.
