(1)No person shall be admitted to a course of study in the University for admission to the examinations for degrees or titles or diplomas of the University unless he-(i)has passed the examination 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 [or an affiliated college or approved college] [Inserted by Tamil Nadu Universities Laws (Amendment) Act, 2002 (Tamil Nadu Act 35 of 2002).] or laboratory. Any such exemption may be made subject to such condition as the Syndicate may think fit.(3)Students exempted from the provisions 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.
