Section 55 in Tamil Nadu Music and Fine Arts University Act, 2013
55. Certain Tamil Nadu Acts not to apply.
- [(1) Subject to the provisions of sub-sections (2) to (6), the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923), the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) and the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1982) (hereafter in this section referred to as the University Acts) shall, with effect on and from the appointed date, cease to apply in respect of colleges specified in the Schedule.Explanation. - For the purpose of sub-section (1), "appointed date" means, -(a)in so far as it relates to the colleges specified in Part-I of the Schedule, the date appointed under sub-section (4) of section 1;(b)in so far as it relates to the colleges specified in Part-II of the Schedule, the date of commencement of the Tamil Nadu Music and Fine Arts University (Amendment) Act, 2016.](2)Such cessor shall not affect -(a)the previous operation of the said University Acts in respect of the colleges referred to in sub-section (1);(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said University Acts; or(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Tamil Nadu Music and Fine Arts University Act, 2013 had not been passed.(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the University Acts and in force on the appointed date shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force in respect of the colleges specified in the Schedule, until they are replaced by statutes and regulations 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 appointed date was a student of a college specified in the Schedule, affiliated to or approved by, the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] or was eligible to appear for any of the examinations of the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall be permitted to complete his course of study in the Tamil Nadu Music and Fine Arts University and the Tamil Nadu Music and Fine Arts University 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 Music and Fine Arts University in accordance with the course of study in the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] and such students shall during such period be admitted to the examinations held or conducted by the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] and the corresponding degree, diploma or other academic distinctions of the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall be conferred upon the qualified students on the result of such examinations by the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.].(5)All colleges specified in the Schedule which immediately before the appointed date,-(a)continue to be affiliated to, or recognised by the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.]; and(b)providing courses of study for admission to the examination for degrees and diplomas of the [Chennai University, Madurai Kamaraj University or Bharathidasan University] [Substituted for 'Chennai University, Bharathidasan University' by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.] shall be deemed to be colleges affiliated to the Tamil Nadu Music and Fine Arts University under this Act and the provisions of this Act shall as far as may be applied accordingly.(6)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (5), anything done or any action taken before the appointed date under any provision of the said University Acts, in respect of any college specified in the Schedule to which the provisions of this Act apply shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to have an effect accordingly unless and until superseded by anything done or any action taken under the corresponding provisions of this Act.
