(1)Subject to the provisions of sub-sections (2) to (6), the Maduraj-Kamaraj University Act, 1965 (Tamil Nadu Act 33 of 1965) (hereafter in this section referred to as the University Act) shall, with effect on and from the date of the commencement of the Tamil Nadu Universities Laws (Amendment) Act, 2002 (hereafter in this Chapter referred to as the notified date), cease to apply in respect of every college to which this Act applies.(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.(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the University Act and in force on the notified 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 and institutions referred to in the said sub-section (1), until they are replaced by statutes, ordinances and regulations 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 areas affiliated to, or approved by, the Madurai-Kamaraj University was eligible to appear for any of the examinations of the Madurai-Kamaraj University shall be permitted to complete his course of study in the Alagappa University and the Alagappa 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 Alagappa University, in accordance with the course of study in the Madurai-Kamaraj University and such student shall during such period be admitted to the examinations held or conducted by the Madurai-Kamaraj University and the corresponding degree, diploma or other academic distinctions of the Madurai-Kamaraj University shall be conferred upon the qualified students on the result of such examinations by the Madurai-Kamaraj University.(5)All colleges within the University area which immediately before the notified date,-(a)continue to be affiliated to, or approved by or recognized by, the Madurai-Kamaraj University; and(b)provide courses of study for admission to the examination for degrees and diplomas of the Madurai-Kamaraj University, shall be deemed to be colleges affiliated to, or approved by the Alagappa University under this Act and the provisions of this Act shall, as far as may be, apply accordingly.(6)Subject to the provisions of sub-section (2) but without prejudice to the provisions of sub-sections (3) to (5), anything done or any action taken before the notified date under any provisions of the University Act in respect of any area to which the provisions of this Act apply 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.
