Section 53B(5) in The Anna University of Technology, Tiruchirappalli Act, 2006
(5)Subject to the provisions of sub-section (2), but without prejudice to the provisions of section 53-A and sub-sections (3) and (4) of this section, anything done or any action taken before the notified date under any provisions of the Anna University, Chennai Act, 1978 (Tamil Nadu Act 30 of 1978) or the 2006 Act in respect of the districts of Dindigul and Theni 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or taken under the corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
