Section 57 in Madurai-Kamaraj University Act, 1965
57. [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923 not to apply.
(1)Subject to the provisions of sub-sections (2) to (9), the Madras University Act, 1923 ( [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) shall, with effect from the notified date, cease to apply in respect of the areas to which the provisions of this Act extend.(2)Such cesser shall not affect -(a)the previous operation of the Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) in respect of the areas to which the provisions of this extend, or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923), 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 Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) 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 or the statutes, ordinances and regulations, continued in force under sub-section (3), or made under this Act, any student of any of the colleges within the University area which -(a)continue to be colleges affiliated to the University of Madras immediately before the notified date; or(b)continue to be colleges recognised by, the University of Madras as oriental colleges immediately before that date,who immediately before the notified date, was studying or was eligible for any of the examinations of the University of Madras shall be permitted to complete his course or be admitted to the examination, as the case may be, and the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] shall provide for such period and in such manner as may be determined by the Chancellor for the instruction, teaching, training and examination of such student in accordance with the courses of study in the University of Madras and furnish to the University of Madras a return containing the names and qualifications of the teachers engaged for the instruction, teaching, training and examination of such student and shall comply with such directions as may be given by the University of Madras in respect of those students.(5)All property whether movable or immovable including lands, buildings, equipment, 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 Madras at the University Centre at Madurai as well as all liabilities legally subsisting against such University at that Centre shall, stand transferred to and vest in the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.].(6)All Colleges including oriental colleges, within the University area which immediately before the notified date -(a)continue to be affiliated to or recognised by the University of Madras; and(b)provide courses of study for admission to the examination for degrees of the University of Madras,shall be deemed to be colleges affiliated to the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] 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 University of Madras as -(a)oriental colleges providing courses of study for admission to the examinations of the said University, for titles and diplomas; and(b)colleges providing courses of study for admission to the Pre-University examination of the said University,shall be deemed to be colleges approved by the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] 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 Madras immediately before the notified date shall be deemed to be hostels recognised by the [Madurai-Kamaraj University] [This expression was substituted for the expression 'Madurai University' by section 4 of the Madurai University (Amendment and Special Provisions) Act, 1978 (Tamil Nadu Act No. 38 of1978) which was deemed to have come into force on the 22nd July 1978.] 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 (8), anything done or any action taken before the notified date under any provision of the Madras University Act, 1923 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January 1969.] Act VII of 1923) 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 provision of this Act.
