- (i) Subject to the provisions of sub-sections (2) to (9), the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) shall, with effect on and from the notified date, cease to apply in respect of the areas to which the provisions of this Act extend.(2)Such cessor shall not affect-(a)the previous operation of the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) in respect of the areas to which the provisions of this Act extend; or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923); 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), all statutes, ordinances and regulations made under the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) 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 salutes, ordinances and regulations to be 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 notified date, was a student of a college within the University area affiliated to, or approved by the Chennai University and of the Departments of that University or was eligible for any of the examinations of the Chennai University shall be permitted to complete his course of study in the Periyar University, and the Periyar 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 Periyar University in accordance with the course of study in the Chennai University and such students shall, during such period, be admitted to the examinations held or conducted by the Chennai University and the corresponding degree, diploma or other academic distinctions of the Chennai University shall be conferred upon the qualified students on the result of such examinations, by the Chennai University.(5)All property, whether movable or immovable, including lands buildings, equipments, books and library and all rights of whatsoever kind owned by or vested in, or held in trust by immediately before the notified date, the Chennai University at the University Centre at Salem as well as all liabilities legally subsisting against that University at that Centre shall stand transferred to, and vest in, the Periyar University.(6)All colleges including oriental colleges, within the University area which immediately before the notified date-(a)continue to be affiliated to or recognised by the Chennai University; and(b)provide courses of study for admission to the examination for degrees of the Chennai University, shall be deemed to be colleges affiliated to the Periyar University under this Act and the provisions of this Act shall, as if an as may he apply accordingly.(7)All colleges within the University area which, immediately before the notified date, continue to be recognised by the Chennai University as oriental colleges providing courses of study for admission to the examinations of that University, for titles and diplomas, shall be deemed to be colleges approved by the Periyar University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(8)All hostels within the University area which continue to be recognised by the Chennai University, immediately before the notified date, shall be deemed to be hostels recognised by the Periyar University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(9)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (7), anything done or any action taken before the notified date under any provisions of the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) in respect of any area to which the provisions of this Act extend shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
