Section 67(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the said 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 respect of the colleges and institutions referred to in the said sub-section (1), until they are replaced by the statutes, ordinances and regulations to be made under this Act.
