Section 57(7) in Madurai-Kamaraj University Act, 1965
(7)All colleges within the University area which immediately before the notified date continue to be recognised by the University of Madras as -(a)oriental colleges providing courses of study for admission to the examinations of the said University, for titles and diplomas; and(b)colleges providing courses of study for admission to the Pre-University examination of the said University,shall be deemed to be colleges approved by the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] under this Act and the provisions of this Act shall, as far as may be, apply accordingly.
