Section 68 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
68. Certain Acts not to apply in certain respects.
(1)Subject to the provisions of sub-sections (2) to (7), the [Chennai University Act] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], 1923 the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 15 of 1965), the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of 1981) and [the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1981) and the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act.31 of 1990)] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of1998)] (hereinafter in this section referred to as the "said University Acts") shall, with effect on and from the date of commencement of this Act, cease to apply in respect of colleges and institutions to which this Act applies.(2)Such cessor shall not affect, -(a)the previous operation of the said University Acts in respect of the colleges and institutions referred to in sub-section (1); or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said University Acts; or(c)any investigation, legal proceedings or in respect of such penalty, forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued, or enforce and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the said University Acts and in force on the date of commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force in the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.(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 date of commencement of this Act was a student of a college or institution within the University area affiliated to or approved by or maintained by the [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] University of Madurai-Kamaraj University, Bharathiar University, [Bharathidasan University and Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] by Act 1998 of the said Universities or was eligible to appeal, for any of the examination in law of the said Universities, shall be permitted to complete his course of study in the respective Universities, and the Tamil Nadu Dr. Ambedkar Law 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 Dr. Ambedkar Law University in accordance with the course of study in the respective Universities and such students shall, during such period, be admitted to the examinations held or conducted by the respective Universities and the corresponding degree, diploma or other academic distinctions of the said Universities shall be conferred upon the qualified students on the result of such examinations by the said Universities.(5)All colleges specified in the Schedule within the University area and which are affiliated to, or recognized by the University of [Chennai] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], Madurai Kamaraj University, Bharathiar University, [Bharathidasan University and Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)] courses of study for admission to the examination for degrees of the said Universities shall be deemed to be colleges affiliated to the University under this Act and the provisions. of this Act shall, as far as may be, apply accordingly.(6)(a)On and from the date of the commencement of this Act, no University other than the Tamil Nadu Dr. Ambedkar Law University shall open and affiliate any college providing courses of study in law either at the under-graduate level or post-graduate level or for issuing any other diploma or certificate in law.(b)The Government may, on and from the date to be notified in this behalf, and in consultation with the Vice-Chancellor of the [University of Chennai], the Madurai Kamaraj University, the Bharathiar University or the [Bharathidasan University or the Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], may be, by order, transfer any department functioning in any such University offering courses of study in law at Post-Graduate level to the Tamil Nadu Dr. Ambedkar Law University.(7)All law college hostels within the University area which continue to be recognized by the said Universities immediately before the date of commencement of this Act shall be deemed to be hostels recognized by the Tamil Nadu Dr. Ambedkar Law University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(8)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-sections (3) to (7), anything done or any action taken before the date of commencement of this Act under any provisions of the said University Acts in respect of any area to which the provisions of this Act extend shall be deemed to have been done or taken under corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
