Section 55(4) in Tamil Nadu Teachers Education University Act, 2008
(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 notified date was a student of a college referred to in sub-section (1), affiliated to any University established under any of the University Acts (hereinafter in this section referred to as "that University") or was eligible to appear for any of the examinations of that University shall be permitted to complete his course of study in that University and the Tamil Nadu Teachers Education 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 Teachers Education University in accordance with the course of study in that University and such students shall during such period be admitted to the examinations held or conducted by that University and the corresponding degree, or other academic distinctions of that University shall be conferred upon the qualified students on the result of such examinations by that University.
