Section 6(h) in The Institutes Of Technology (Amendment) Act, 2002
(h)notwithstanding anything contained in the Institutes of Technology (Amendment) Act, 2002 , any student who joined classes of the University of Roorkee on or after the commencement of 1994 - 95 academic session shall, for the purpose of clause (b) of su- section (1) of section 6, be deemed to have pursued a course of study in the Indian Institute of Technology, Roorkee provided that such student has not already been awarded degree or diploma for the same course of study;
