Section 53A(2) in The Anna University of Technology, Madurai Act, 2010
(2)Notwithstanding anything contained in this Act, the statutes, ordinances and Regulations continued in force under sub-section (3) of Section 53 or made under this Act, every person who immediately before the appointed day was a student of the constituent colleges specified in sub-section (1) or was eligible to appear for any of the examinations of the Anna University of Technology, Tiruchirappalli shall be permitted to complete his course of study in the Anna University of Technology, Tiruchirappalli and the Anna University of Technology, Madurai shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as may be determined by the Anna University of Technology, Madurai in accordance with the course of study in the Anna University of Technology, Tiruchirappalli and such students shall, during such period, be admitted to the examinations held or conducted by the Anna University of Technology, Tiruchirappalli and the corresponding degree, diploma or other academic distinctions of the Anna University of Technology, Tiruchirappalli shall be conferred upon the qualified students on the result of such examinations, by the Anna University of Technology, Tiruchirappalli.]
