Section 55 in Tamil Nadu Teachers Education University Act, 2008
55. Certain Tamil Nadu Acts not to apply.
(1)Subject to the provisions of subsections (2) to (5) the University Acts specified in the Schedule (hereafter in this section referred to as the University Acts) shall, with effect on and from the notified date, cease to apply in respect of the colleges imparting courses of study in teachers education.(2)Such cess-or shall not affect -(a)the previous operation of the said University Acts in respect of the colleges referred to in sub-section (1);(b)any penalty, forfeiture or punishment incurred in respect of any offense committed against the University Acts; 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 this Act had not been passed.(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the University Acts 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 Tamil Nadu Teachers Education University 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 referred to in sub-section (1), affiliated to any University established under any of the University Acts (hereinafter in this section referred to as "that University") or was eligible to appear for any of the examinations of that University shall be permitted to complete his course of study in that University and the Tamil Nadu Teachers Education 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 Tamil Nadu Teachers Education University in accordance with the course of study in that University and such students shall during such period be admitted to the examinations held or conducted by that University and the corresponding degree, or other academic distinctions of that University shall be conferred upon the qualified students on the result of such examinations by that University.(5)Subject to the provisions of sub-section (2) but without prejudice to the provisions of subsections (3) to (4), anything done or any action taken before the notified date under any provision of the University Acts in respect of any college 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.
