Section 57 in Laws of the Bharathidasan University
57. Change of address-Notification. - A graduate who has registered shall notify the Registrar any change of address of his residence immediately.
A registered graduate who changes his residence to a place outside the University area shall have his name deleted from the Register of Graduates and any graduate shall be entitled to have his name retained in the Register only so long as he is ordinarily resident within the University area.
