Section 53 in The Anna University of Technology, Chennai Act, 2010
53. Tamil Nadu Act 30 of 1978 not to apply.
(1)Subject to the provisions of sub-sections (2) to (8), the 1978 Act shall, with effect on and from the appointed day, 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 1978 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 1978 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 1978 Act and in force on the appointed day, 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 appointed day was a student of a college within the University area affiliated to or approved by the Anna University, Chennai shall be permitted to complete his course of study in the Anna University, Chennai and the Anna University of Technology, Chennai 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 Anna University of Technology, Chennai in accordance with the course of study in the Anna University, Chennai and such students shall, during such period, be admitted to the examinations held or conducted by the Anna University, Chennai and the corresponding degree, diploma or other academic distinctions of the Anna University, Chennai shall be conferred upon the qualified students on the result of such examinations, by the Anna University, Chennai.(5)All colleges within the University area which immediately before the appointed day-(a)continue to be affiliated to, or recognised by the Anna University, Chennai; and(b)provide courses of study for admission to the examination for degrees of the Anna University, Chennai, shall be deemed to be colleges affiliated to the Anna University of Technology, Chennai under this Act and the provisions of this Act shall, as far as may, apply accordingly.(6)All colleges within the University area which immediately before the appointed day, continue to be recognised by the Anna University', Chennai providing courses of study for admission to the examinations of the said University, for degrees and diplomas, shall be deemed to be colleges approved by the Anna University of Technology, Chennai under this Act, and the provisions of this Act shall, as far as may, apply accordingly.(7)All hostels within the University area which continue to be recognised by the Anna University, Chennai immediately before the appointed day shall be deemed to be hostels recognised by the Anna University of Technology, Chennai under this Act and the provisions of this Act shall, as far as may, apply accordingly.(8)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 appointed day under any provision of the 1978 Act 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.
