Section 72 in The Maharashtra Animal and Fishery Sciences University Act, 1998
72. Special provisions for students.
- Notwithstanding anything contained in this Act, the Statutes or Regulations, every student of the Colleges or Institutes, specified in the first Schedule, who immediately before the appointed day, was studying in such Colleges or Institutes and was eligible to be admitted to any examination held or conducted by the Krishi Vidyapeeths, shall be permitted to complete his course of study or be admitted to the examination of the University and the University shall make arrangements,-(a)for the instruction, teaching, training and holding examination for such student for such period and in such manner as may be determined by the First Vice-Chancellor in accordance with the course of study in the Krishi Vidyapeeth; and(b)for the conferment of the corresponding degree, diploma or other academic distinction of the University upon the qualified student on the result of such examination.
