Section 54 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
54. Saving as to certain examinations.
- Notwithstanding anything contained in this Act, or in the Statues or Ordinances,-(a)any student who, immediately prior to the commencement of this act, was studying for a degree, diploma or certificate, as the case may be, of Himachal Pradesh University in accordance with the regulation in force under the respective Act under which the Himachal Pradesh University was established, may until such examinations are provided by the Cluster University, be admitted to the examination of Himachal Pradesh University and be conferred the degree, diploma or certificate, as the case may be, of the said university, for which he qualified on the result of such examination;(b)if the Himachal Pradesh University has held any examination, the result of which have been published but the degree, diploma or certificate, as the case may be, relating there to have not been conferred or issued or the result of any such examination has not been published by the said University then such examination shall be deemed to have been held by the Cluster University.
