(1)Save as otherwise expressly provided by the foregoing provisions of this Part, where any body corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Punjab or any part thereof serves the needs of the successor States or has, by virtue of the provisions of Part II, become an Inter-State body corporate, then, the body corporate shall, on and from the appointed day, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may, from time to time, be issued by the Central Government, until other provision is made by law in respect of the said body corporate.(2)Any direction issued by the Central Government under Sub-Section (1) in respect of any such body corporate may include a direction that any law by which the said body corporate is governed shall, in its application to that body corporate, have effect, subject to such exceptions and modifications as may be specified in the direction.(3)For the removal of doubt it is hereby declared that the provisions of this section shall apply also to the Panjab University constituted under the Panjab University Act, 1947, the Punjab Agricultural University constituted under the Punjab Agricultural University Act, 1961, and the Board constituted under the provisions of Part III of the Sikh Gurdwaras Act, 1925.(4)For the purpose of giving effect to the provision of this section in so far as it relates to the Panjab University and the Punjab Agricultural University referred to in Sub-Section (3) the successor States shall make such grants as the Central Government may, from time to time, by order, determine.(C)Government of India Notifications dated.1.11.1966.30.8.1967.29.6.1968.9.7.1968.12.9.1969.6.12.1969.25.5.1970.25.4.1972.27.4.1973.3.5.1984.27.10.1997.Government of India Ministry of Home AffairsNew Delhi, the 1st November, 1966.S.O. Whereas under Sub-Section (1) of Section 72 of the Punjab Reorganisation Act, 1966 (31 of 1966), read with Sub-Section (3) thereto, the Panjab University constituted under the Panjab University Act, 1947 (East Punjab Act 7 of 1947), shall, on and from the 1st day of November, 1966, continue to function and operate in those areas in respect of which it was functioning and operating immediately before that day, subject to such directions as may, from time to time, be issued by the Central Government, until other provision is made by law in respect of the said University;And Whereas under Sub-Section (2) of the said Section 72, any such direction may include a direction that any law by which the said University is governed shall, in its application to that University, have effect, subject to such exceptions and modifications as may be specified in the direction;Now, therefore, in exercise of the powers conferred by Sub-Section (1), read with Sub-Section (2) and (3), of the said Section 72, the Central Government hereby directs that the Panjab University Act, 1947 (East Punjab Act of 1947), shall on and from the 1st day of November, 1966, have effect subject to the following modifications, namely :ModificationsSection 2. - In clause (b), for "Government of Punjab", substitute "Central Government".Section 9. - For Section 9, Substitute - "Chancellor 9. The Chancellor of the University shall be appointed by the Central Government by notification in the Gazette of India."Section 12. - In the proviso to Sub-Section (2), for "Six" substitute "eleven."Section 13. - In Sub-Section (1), for clause (i) substitute -"(i) two shall be elected by the members of the Punjab Legislature Assembly from amongst themselves, one shall be elected by the members of the Punjab Legislature Council from amongst themselves and two shall be elected by the members of the Haryana Legislative Assembly from amongst themselves, provided that the member elected is a holder of any University Degree; and "-Section 20. - In Sub-Section (1) -(a)In clause (bb), omit "and";(b)after clause (bb), insert -"(bbb) the Director of Public Instruction, Haryana; and."The Schedule - for the Schedule, substitute -The Schedule(See Section 12)List of Ex-officio Fellows :
