Section 60(4) in Manonmaniam Sundaranar University Act, 1990
(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 within the University area affiliated to or approved by the Madurai-Kamaraj University and of the Departments of that University or was eligible for any of the examinations of the Madurai-Kamaraj University shall be permitted to complete his course of study in the Manonmaniam Sundaranar University, and the Manonmaniam Sundaranar 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 Manonmaniam Sundaranar University in accordance with the course of study in the Madurai- Kamaraj University and such students shall, during such period, be admitted to the examinations held or conducted by the Madurai-Kamaraj University and the corresponding degree, diploma or other academic distinctions of the Madurai- Kamaraj University shall be conferred upon the qualified students on the result of such examinations, by the Madurai-Kamaraj University.
