Section 55(4) in Tamil Nadu Music and Fine Arts University Act, 2013
(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 date was a student of a college specified in the Schedule, affiliated to or approved by, the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] or was eligible to appear for any of the examinations of the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall be permitted to complete his course of study in the Tamil Nadu Music and Fine Arts University and the Tamil Nadu Music and Fine Arts 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 Music and Fine Arts University in accordance with the course of study in the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] and such students shall during such period be admitted to the examinations held or conducted by the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] and the corresponding degree, diploma or other academic distinctions of the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall be conferred upon the qualified students on the result of such examinations by the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.].
