Section 53B in The Anna University of Technology, Tiruchirappalli Act, 2006
53B. Tamil Nadu Act 42 of 2006 not to apply.
(1)Subject to the provisions of sub-sections (2) to (5), the 2006 Act shall, with effect on and from the notified date, cease to apply in respect of the districts of Dindigul and Theni to which the provisions of this Act extend.(2)Such cessor shall not affect -(a)the previous operation of the 2006 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 2006 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 Anna University, Chennai Act, 1978 (Tamil Nadu Act 30 of 1978) or the 2006 Act 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 districts of Dindigul and Theni 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 notified date was a student of a college within the districts of Dindigul and Theni affiliated to, or approved by, the Anna University, Coimbatore shall be permitted to complete his course of study in the Anna University, Chennai and the [Anna University of Technology, Tiruchirrappali] [Substituted for 'Anna University, Tiruchirrappali' by Act 25 of 2010, dated 11.6.2010.] 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, Tiruchirrappali] [Substituted for 'Anna University, Tiruchirrappali' by Act 25 of 2010, dated 11.6.2010.] 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)Subject to the provisions of sub-section (2), but without prejudice to the provisions of section 53-A and sub-sections (3) and (4) of this section, anything done or any action taken before the notified date under any provisions of the Anna University, Chennai Act, 1978 (Tamil Nadu Act 30 of 1978) or the 2006 Act in respect of the districts of Dindigul and Theni 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.
