Section 57(4) in Madurai-Kamaraj University Act, 1965
(4)Notwithstanding anything contained in this Act or the statutes, ordinances and regulations, continued in force under sub-section (3), or made under this Act, any student of any of the colleges within the University area which -(a)continue to be colleges affiliated to the University of Madras immediately before the notified date; or(b)continue to be colleges recognised by, the University of Madras as oriental colleges immediately before that date,who immediately before the notified date, was studying or was eligible for any of the examinations of the University of Madras shall be permitted to complete his course or be admitted to the examination, as the case may be, and the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] shall provide for such period and in such manner as may be determined by the Chancellor for the instruction, teaching, training and examination of such student in accordance with the courses of study in the University of Madras and furnish to the University of Madras a return containing the names and qualifications of the teachers engaged for the instruction, teaching, training and examination of such student and shall comply with such directions as may be given by the University of Madras in respect of those students.
