(1)Subject to the provisions of sub-section (2) to (9), the Madurai- Kamaraj University Act, 1965 (hereafter in this section in referred to as the 1965 (Tamil Nadu Act 33 of 1965). 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 1965 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 1965 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 1965 Act and in force on the notified date, shall in so far as they are not inconsistent with this Act, continue to be in 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 Madurai-Kamaraj University and of the Departments of that University or was eligible for any of the examinations of the Madurai-Kamaraj University shall be permitted to complete his course of study in the Manonmaniam Sundaranar University, and the Manonmaniam Sundaranar 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 Manonmaniam Sundaranar University in accordance with the course of study in the Madurai- Kamaraj University and such students 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 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 by immediately before the notified date, the Madurai-Kamaraj University at the University Centre at Palayamkottai as well as all liabilities legally subsisting against that University at the Centre shall stand transferred to, and vest in, the Manonmaniam Sundaranar University.(6)All colleges including oriental colleges, within the University area which, immediately before the notified date.(a)continue to be affiliated to, or recognized by, the Madurai- Kamaraj University, and(b)provide courses of study for admission to the examination for degrees of the Madurai-Kamaraj University, shall be deemed to be colleges affiliated to the Manonmaniam Sundaranar 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 recognised by the Madurai-Kamaraj University as oriental colleges providing courses of study for admission to the examinations of that University, for titles and diplomas, shall be deemed to be colleges approved by the Manonmaniam Sundaranar 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 recognized by the Madurai-Kamaraj University, immediately before the notified date, shall be deemed to be hostels recognised by the Manonmaniam Sundaranar 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 taken before the notified date under any provision of the 1965 Act in respect of any area to which the provision 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.
