Section 41 in Biju Patnaik University of Technology Act, 2002
41. Special provisions for students.
- Notwithstanding anything contained in' this Act, the Statutes or the Regulations, every student of the Colleges, institutions or Departments which have been disaffiliated from other Universities in accordance with provisions of section 37 or 39, who was studying in any such College or Institution or Department and was eligible to be admitted to any examination held or conducted by any such other University shall be permitted to complete his courses of studies and be admitted to the examination of the University and the University shall make arrangement-(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 Vice-Chancellor in accordance with the courses of studies of other Universities concerned; 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.
