Section 53(4) in The Anna University of Technology, Tiruchirappalli Act, 2006
(4)Notwithstanding anything contained in this Act the statutes, ordinances and regulations continued in force under sub-section (3) or made under this Act, every person who immediately before the appointed day was a student of a college within the University area affiliated to, or approved by, the Anna University, Chennai shall be permitted to complete his course of study in the Anna University, Chennai and the [Anna University of Technology, Tiruchirrappali] [Substituted for 'Anna University, Tiruchirrappali' by Act 25 of 2010, dated 11.6.2010.] shall make arrangements for the instruction, teaching and training for such students for such period and in such manner as maybe determined by the [Anna University of Technology, Tiruchirrappali] [Substituted for 'Anna University, Tiruchirrappali' by Act 25 of 2010, dated 11.6.2010.] in accordance with the course of study in the Anna University, Chennai and such students shall, during such period, be admitted to the examinations held or conducted by the Anna University, Chennai and the corresponding degree, diploma or other academic distinctions of the Anna University, Chennai shall be conferred upon the qualified students on the result of such examinations, by the Anna University, Chennai.
