(3)Notwithstanding such repeal-(a)all colleges established and maintained by the Annamalai University under the 1928 Act shall be deemed to have been established and maintained by the University which is deemed to have been established under this Act;(b)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 date of commencement of this Act by the Annamalai University as well as liabilities legally subsisting shall stand transferred to, and vest in, the University which is deemed to have been established under this Act;(c)all benefactions accepted or received immediately before the date of commencement of this Act by the Annamalai University shall be deemed to have been accepted or received by the University which is deemed to have been established under this Act, and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act;(d)all references to the Annamalai University in any Act or any rule, notification, proceeding, order, regulation, by-law made thereunder shall be construed as reference to the University which is deemed to have been established under this Act;(e)all appointment of the officers (other than the Vice-Chancellor and the Registrar), teachers and employees of the said University and subsisting immediately before the date of commencement of this Act shall be deemed to have been made under, and for the purposes of, this Act, and such officers, teachers and employees shall continue to hold office, in the University which is deemed to have been established under this Act, subject to the conditions governing the terms of their office of employment; and(f)all statutes and regulations made under the 1928 Act shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the corresponding provisions of this Act until they are superseded or modified by statutes, ordinances and regulations made under this Act.
