Section 60 in The Bharathidasan University Act, 1981
60. Tamil Nadu Act VII of 1923 not to apply.
(1)Subject to the provisions of sub-sections (2) to (9) the Chennai University Act, 1923 (Tamil Nadu Act VII of 1923) (hereinafter in this section referred to as the 1923 Act) 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 1923 Act 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 1923 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 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 1923 Act and in force on the notified date shall, in so far as they are not inconsistent with this Act, continue to be a force in the University area until they are replaced by the statutes, 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 University of Chennai, and of the Department of the University or was eligible for any of the examinations of the University of Chennai, shall be permitted to complete his course of study in the Bharathidasan University and the Bharathidasan 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 Bharathidasan University in accordance with the course of study in the University of Chennai and such students shall, during such period, be admitted to the examinations held, or conducted by the University of Chennai and the corresponding degree, diploma or other academic distinctions of the University of Chennai shall be conferred upon the qualified students on the result of such examinations, by the University of Chennai.(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 immediately before the notified date, by the University of Chennai at the University Centre at Tiruchirapalli as well as liabilities legally subsisting against the University at the centre shall stand transferred to, and vest in, the Bharathidasan University.(6)All colleges including oriental colleges, within the University area which immediately before the notified date,-(a)continues to be affiliated to, or recognized by, the University of Chennai; and(b)provide courses of study for admission to the examination for degrees of the University of Chennai, shall be deemed to be colleges affiliated to the Bharathidasan University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(7)All colleges within the University area which immediately before the notified date continue to be recognized by the University of Chennai as oriental colleges providing courses of study for admission to the examinations of the said University, for titles and diplomas, shall be deemed to be colleges approved by the Bharathidasan 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 University of Chennai immediately before the notified date shall be deemed to be hostels recognized by the Bharathidasan 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 take, before the notified date under any provisions of the 1923 Act 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 provisions of this Act.
