Section 35 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
35. Admission to University course.
(1)No person shall be admitted to a course of study or training in a college or University laboratory or an approved institute to appear for any examination held by the University for conferring any degree, diploma or other academic distinction unless he,-(a)has passed the qualifying examination prescribed therefor by the University; and(b)fulfils such other condition as may be prescribed by the regulations.(2)The Governing Council may, on the recommendation of the Standing Academic Board, exempt from the provisions of sub-section (1) any candidate who has undergone an equivalent course of study or training in any college or institution outside the University area.(3)The question whether such candidate has undergone the equivalent course of study or training shall be decided by the Standing Academic Board with reference to the syllabus, the course contents and the period of study or training.
