(1)On and after the date of the commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002, every person ordinarily resident within the University area, who-(i)has been for at least three years a graduate of any University in the territory of India; or(ii)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.
