(1)On and from the appointed day, the provisions of the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter in this section referred to as the said Act), shall cease to apply to in respect of [the College of Engineering, Guindy, Chennai and the institutions specified in Schedule I] [Substituted for 'the College of Engineering, Guindy, Chennai specified in Schedule I and the institutions in Schedule I-A' by Act No. 24 of 2010, dated 11.6.2010.]-(2)Such cessor shall not affect-(a)the previous operation of the said Act; or(b)any penalty, forfeiture or punishment, incurred in respect of any offence committed against the said Act; or(c)any investigation, legal proceeding 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), any statutes, ordinances and regulations made under the said Act and in force on the appointed day, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force until they are repealed by statutes, ordinances and regulations made under this Act.
