Section 62(1) in The Anna University of Technology, Madurai Act, 2010
(1)On and from the appointed day, every person ordinarily resident within the University area, who-(a)has been for at least three years a graduate of any University in the territory(b)is a registered graduate of any University in the territory of India, shall be entitled to have his name entered in the register of graduates maintained under this Act, for a period of five years on payment of such fee and subject to such conditions as may be prescribed by the statutes.
