Section 30(4) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(4)On the making of an order under sub-section (1) taking over the management of a private college,-(a)the educational agency and the college committee shall cease to discharge the duties imposed on, and to perform the functions entrusted to, that agency and that committee; and(b)the Government-(i)shall take all such steps as may be necessary to efficiently manage and run the private college in accordance with any law applicable to the private college in so far as such law is not inconsistent with this Act and the rules made thereunder and to take into the custody or control of the Government all the property, effects and actionable claims to which the private college is or appears to be entitled, and all the property and effects of the private college shall be deemed to be in the custody of the Government as on and from the date of the order;[xxx] [The word 'and' omitted by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1980 (Tamil Nadu Act 2 of 1981).][(i-A) shall not be bound by any liability incurred by the educational agency of a private college prior to the taking over of the management of the private college (including any borrowing from any person, or payment to the teachers and other persons employed in the private college or to any other person) and no claim in respect of such liability shall be enforced by any Court whether in execution of a decree or otherwise against the Government: [Inserted by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1980 (Tamil Nadu Act 2 of 1981).]Provided that in computing the period of limitation for a suit, or any application for the execution of a decree, the time during which such proceeding, attachment, injunction, order or claim the enforcement of which is barred under this sub-section shall be excluded;][(i-B) may realize income from endowments and other receipts due to the private college; and] [Inserted by Tamil Nadu Private Colleges (Regulation) Amendment Act, 1980 (Tamil Nadu Act 2ofl 981).](ii)may afford such special educational facilities as were, immediately before the making of the order under sub-section (1) afforded at the private college.Explanation. - In sub-clause (i) of clause (b), the expression "law" includes any by-law, rule, regulation, custom or usage.
