Section 57(1) in Agriculture University, Jobner Act, 2013
(1)Notwithstanding anything contained in this Act or in the Acts of the other Universities in the State or in the Statutes or Regulations made under any of these enactments, any student who, immediately before the commencement of this Act, was studying in a college which has been or may hereafter be admitted to the privileges of the University for degrees, diplomas or certificates of other Universities, in accordance with the Regulations of the University, shall be permitted, -(a)to complete his course in accordance with the curriculum of studies of the University corresponding to that of the other Agriculture University in the State;(b)to be examined by the University and if on the results of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University ; and(c)to appear at examination within two years of the normal period required for completing the said course of studies.
