Section 67(4) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(4)Notwithstanding anything contained in this Act, the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the notified date was a student of a college within the University area affiliated to, or approved or maintained by, the Chennai, Madurai-Kamaraj, Bharathiar and Bharathidasan Universities, or was eligible to appear for any of the examinations in medical science of the said Universities, shall be permitted to complete his course of study in the respective Universities and [(the Tamil Nadu Dr. M.G.R. Medical University, Chennai)] [Substituted by section 5 of the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] in accordance with the course of study, in the respective Universities, and such students shall, during such period, be admitted to the examinations held or conducted by the respective Universities and the corresponding degree, diploma or other academic distinctions of the Universities shall be conferred upon the qualified students on the result of such examinations, by the Universities concerned.
