Section 53(8) in The Anna University of Technology, Madurai Act, 2010
(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 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or taken under the corresponding provision of thus Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
