Section 68(4) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(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 date of commencement of this Act was a student of a college or institution within the University area affiliated to or approved by or maintained by the [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] University of Madurai-Kamaraj University, Bharathiar University, [Bharathidasan University and Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] by Act 1998 of the said Universities or was eligible to appeal, for any of the examination in law of the said Universities, shall be permitted to complete his course of study in the respective Universities, and the Tamil Nadu Dr. Ambedkar Law University shall make arrangements for the instruction, teaching and training for such students, for such period and in such manner as may be determined by the Tamil Nadu Dr. Ambedkar Law University in accordance with the course of study in the respective Universities and such students shall, during such period, be admitted to the examinations held or conducted by the respective Universities and the corresponding degree, diploma or other academic distinctions of the said Universities shall be conferred upon the qualified students on the result of such examinations by the said Universities.
