53A. [ Enrolment of Students After Commencement of Maharashtra VI of 1977. [Inserted by Maharashtra 6 of 1977. S. 21.]
- Notwithstanding anything contained in section 53, a student to be enrolled as a student of the University, at any time after the commencement of the Maharashtra, Secondary Education Boards (Amendment) Act, 1976, for the first year of the three year degree course, or for the first year of the engineering, medical or any similar degree course, should have passed"(i)the Higher Secondary Certificate Examination conducted by a Divisional Board established under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965;(ii)the Entrance Examination, if any, which may be instituted by the University with the consent of the State Government, and held in such subjects and in such manner as prescribed;(iii)any other examination prescribed as equivalent to the examinations stated above; or(iv)possess such other 4ualificatioris as are prescribed.]
