Section 23 in The West Bengal University of Technology Act, 2000
23. Special provisions for students.
- Notwithstanding anything contained in this Act or the regulations, and notwithstanding anything contained in any Bengal or West Bengal Act under which any other university in the State was established or the Statutes, the Ordinances or the Regulations of that university, any student of a college or institution which was affiliated to any such university before the date appointed by notification under sub-section (1) of section 6 shall be permitted to complete his or her course in preparation therefor, and such university shall make arrangement for-(a)the instruction, teaching, training holding of examination for such student in such manner and in accordance with the curricula of study in force in such university in consultation with the University;(b)the conferment of the corresponding degree, diploma and other academic distinction of the University upon the qualified student on the results of such examination.
