Section 60(3) in The Bharathiar University Act, 1981
(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the 1923 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 the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.
