Section 52 in Agriculture University, Kota Act, 2013
52. Reference to Government officers to be construed in case of change of designation as reference to corresponding officers.
-Where any provision of this Act or of the Statutes, Ordinances or Regulation refer to an officer of the State Government by designation, then, if that designation is altered or that office ceases to exist the reference shall be construed as a reference to the altered designation, or as the case may be, to such corresponding officer as the State Government may direct.
