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28. 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, and of the Statutes of the University, as amended by this Act 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 and the Statutes, so amended. (2) The Upacharya(Vice-Chancellor), the Karma-Sachiva(Registrar), the Artha-Sachiva (Treasurer) and the Granthagarika(Librarian) holding office immediately before the commencement of this Act, shall, on and from such commencement hold their respective offices for the same tenure and upon the same terms and conditions as they held it immediately before such commencement. (3) The Acharya (Chancellor), Adhyakshas of the Institutes and the Chatra-Parichalaka (Proctor) shall, as soon as may be, after the commencement of this Act, be appointed in accordance with the provisions of the principal Act and the Statutes of the University as amended by this Act and the person holding any such office immediately before such commencement shall continue to hold that office until his successor enters upon his office. (4) The person holding the office of the Dean of Student Welfare immediately before the commencement of this Act, shall continue to hold that office until the Director of Physical Education, Sports, National Service and Student Welfare enters upon his office.    |
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