Section 36 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
36. Admitted to University examination.
(1)No candidate shall be admitted to any University examination unless,-(a)he is enrolled as a member of a University college, University laboratory, affiliated college or approved institution; and(b)he has satisfied the requirement as to the attendance prescribed by the regulations.(2)The Governing Council may, on the recommendation of the Standing Academic Board, grant exemption to any candidate from the provisions of sub-section (1) subject to such conditions, as it may deem fit.
