(1)No person shall be admitted to a course of study in the University for admission to the examinations for degrees or titles of diplomas of the University unless he-(i)has passed the examinations prescribed therefor; and(ii)fulfils such other conditions as may be prescribed by the University.(2)Every candidate for a University examination shall, unless exempted from the provisions of this sub-section by a special order of the Syndicate made on the recommendation of the Standing Committee on Academic Affairs, be enrolled as a member of a University college, laboratory or of an affiliated or approved college. Any such exemption may be made subject to such conditions, as the Syndicate may think fit.(3)Students exempted from the provision of sub-section (2) and students admitted in accordance with the conditions prescribed to courses of study other than courses of study for a degree shall be non-collegiate students of the University.
