Section 38(2) in Tamil Nadu Private Universities Act, 2019
(2)No candidate shall be admitted to any Private University examination unless he is enrolled as a member of the Private University, and has satisfied the requirements as to the attendance required for the same or unless he is exempted from such requirements of enrolment or attendance or both by an order of the Executive Council passed on the recommendation of the Academic Council. Exemptions granted under this section shall be subject to such conditions as the Executive Council may think fit.
