Section 53(4) in The Anna University of Technology, Madurai Act, 2010
(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 day was a student of a college within the University area affiliated to or approved by the Anna University of Technology, Trichrappali or the Anna University of Technology, Tirunelveli, or was eligible to appear for any of the examinations of the Anna University of Technology, Tiruchirappali or the Anna University of Technology, Tirunelveli shall be permitted to complete his course of study in the Anna University of Technology, Trichirappalli or the Anna University of Technology, Tirunelveli and the Anna University of Technology, Madurai 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 Anna University of Technology, Madurai in accordance with the course of study in the Anna University of Technology, Trichirappalli or the Anna University of Technology, Tirunelveli and such students shall during such period be admitted to the examinations held or conducted by the Anna University of Technology, Trichirappalli or the Anna University of Technology, Tirunelveli and the corresponding degree, or other academic distinctions of the Anna University of Technology, Trichirappalli or the Anna University of Technology, Tirunelveli shall be conferred upon the qualified students on the result of such examinations by the Anna University of Technology, Trichirappalli or the Anna University' of Technology, Tirunelveli.
