Section 55(3) in Tamil Nadu Music and Fine Arts University Act, 2013
(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.
