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Bombay Presidency - Section

Section 81 in The Bombay University Act, 1974

81. Registered Graduates.

(1)Subject to the provisions of sub-section (2), the following persons shall be entitled to have their names entered in the Register of Registered Graduates or to be Registered Graduates, namely, persons -
(a)who are graduates of the University;
(b)who are graduates of the University of Bombay constituted under the Indian University Act, 1904, the Bombay University Act. 1928, or the Bombay University Act, 1953, and
(c)who, being graduates of any other University, are recognised as Registered Graduates, as prescribed by the Statutes.
(2)A person who
(a)is of unsound mind and stands so declared by a competent Court;
(b)is an undischarged insolvent;
(c)is convicted by a Court of an offence punishable with imprisonment for more than six months, if such offence involves moral turpitude; and
(d)is a Registered Graduate of any other University established by law in the State of Maharashtra,
shall not be qualified to have his name entered in the Register of Graduates or be a Registered Graduate :Provided that, such disqualification in clause (d) of this sub-section shall not apply to a person referred to in clause (b) of sub-section (1) if, within six months from the commencement of this Act, such person elects to be a Registered Graduate only of the University, and intimates to the Registrar that he has so elected, whereupon he shall cease to be a Registered Graduate of any other University established by law in the State of Maharashtra.
(3)Every person who intends to be a Registered Graduate shall make an application to the Registrar in such form and on payment of such fees as are prescribed by the Statutes. The Vice-Chancellor shall, after making such inquiry as he thinks fit, decide whether a person is entitled to be a Registered Graduate.
(4)If any question arises whether a person is entitled to have his name entered in the Register of Graduates or be a Registered Graduate or is not qualified to be a Registered Graduate, it shall be decided by the Vice-Chancellor after making such inquiry as he thinks fit, and his decision shall be final.