Section 56(2) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance including any orders passed, notification issued, rules, regulations and appointments made shall, in so far as they are not inconsistent with this Act be deemed to have been done or taken under this Act and shall continue in force, accordingly, unless and until superseded by anything done or any action taken under this Act.
