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33. Transitional provisions.- (1) Every authority of the University shall, as soon as may be, after the commencement of this Act, be constituted in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule and until any such authority is constituted, the authority functioning immediately before such commencement, shall continue to exercise all the powers and perform all the duties under the principal Act, so amended. (2) The Vice-Chancellor, the Pro-Vice-Chancellor, the Treasurer and the Registrar, holding office immediately before the commencement of this Act shall, on and from such commencement, hold their respective offices by the same tenure and upon the same terms and conditions as they held it immediately before such commencement. (3) The Chancellor, and the Deans of Faculties shall, as soon as may be, after the commencement of this Act, be appointed in accordance with the provisions of the principal Act as amended by this Act and of the Statutes set out in the Schedule and the person holding any such office immediately before such commencement shall continue to hold that office until his successor enters upon his office.    |
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