(2)Such cessor shall not affect-(a)the previous operation of the University Act 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 University Act; 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 Universities Laws (Amendment) Act, 2002 had not been passed.
