Section 67 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
67. Certain Acts not to apply.
(1)Subject to the provisions of sub-section (2) to (7), the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965), the Bhar-athiar University Act, 1981 (Tamil Nadu Act 1 of 1982) and the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982) (hereafter in this section referred to as the said Acts) shall, with effect on and from the notified date, cease to apply in respect of every college and institution to which this Act applies.(2)Such cessor shall not affect -(a)the previous operation of the said Act in respect of the colleges and institutions referred to in sub-section (1),(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Acts, or(c)any investigation, legal proceedings, or remedy in respect of such penalty, forfeiture or punishment and any such investigation, legal proceeding or remedy may be instituted, continued or enforced 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 Act and in force on the notified date shall, in so far as they are not inconsistent with this Act, continue to be in force in respect of the colleges and institutions referred to in the said sub-section (1), 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 notified date was a student of a college within the University area affiliated to, or approved or maintained by, the Chennai, Madurai-Kamaraj, Bharathiar and Bharathidasan Universities, or was eligible to appear for any of the examinations in medical science of the said Universities, shall be permitted to complete his course of study in the respective Universities and [(the Tamil Nadu Dr. M.G.R. Medical University, Chennai)] [Substituted by section 5 of the Dr. M.G.R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] 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. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] 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 Universities shall be conferred upon the qualified students on the result of such examinations, by the Universities concerned.(5)All property, whether movable or immovable, including lands, buildings, equipments, books and library and all rights whatsoever kind owned by or vested in or held in trust, immediately before the notified date, by the University Chennai at the University campus at Taramani, Chennai as well as liabilities legally subsisting against that University at that campus shall stand transferred to, and vest in [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.].(6)All Medical, Dental, Nursing and Pharmacy colleges within the University area which immediately before the notified date, -(a)continue to be affiliated to, or recognised by, the Chennai, Madurai, Kamaraj, Bharathiar and Bharathidasan Universities; and(b)provide courses of study for admission to the examination for degrees and diplomas of the Universities specified in clause (a), shall be deemed to be colleges affiliated to [the Tamil Nadu Dr. M.G.R. Medical University, Chennai] [Substituted by section 5 of the Dr. M. G. R. Medical University, Tamil Nadu (Amendment) Act, 1991 (Tamil Nadu Act 9 of 1991) which was deemed to have come into force on the 10th December 1990.] under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(7)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-sections (3) to (6), anything done or any action taken before the notified date under any provisions of the said Acts in respect of any area to which the provisions of this Act apply shall be deemed to have been done or taken under the 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 provisions in this Act.
