Section 35(1) in Madurai-Kamaraj University Act, 1965
(1)No person shall be admitted to the Pre-University course or other entrance courses of study in the University unless he -(i)has passed the Matriculation examination; or(ii)holds the Secondary School-Leaving Certificate and has been declared eligible by the Syndicate under conditions prescribed by the University authorities concerned for such course or courses of study; or(iii)has passed an examination of any other University or authority recognised by the Syndicate as equivalent to the examinations specified in clause (i) or clause (ii); and(iv)fulfills such other conditions as may be prescribed by the Syndicate.
