(1)On and from the date of publication of this Act in the Tamil Nadu Government Gazette, the provisions of the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) (hereinafter in this section referred to as the said Act), shall cease to apply to, and in respect of, Dr. Alagappa Chettiar Teachers Training College, Karaikudi, the Alagappa College of Physical Education, Karaikudi and the institutions specified in the Schedule.(2)Such cessor shall not affect-(a)the previous operation of the said Act; or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; 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 said Act and in force on the date of publication of this Act in the Tamil Nadu Government Gazette, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force until they are repealed by statutes, ordinances and regulations made under this Act.(4)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-section (3) and section 50, anything done or any action taken before the date of publication of the Act in the Tamil Nadu Government Gazette, under any provision of the said Act in respect of the University area, 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or taken under the corresponding provision of this Act-and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
