Section 47(3) in Jawaharlal Nehru Technological Universities Act, 2008
(3)Notwithstanding such repeal.(a)all property, movable or immovable and all rights, interests whatever kind powers and privileges of the University constituted immediately before the commencement of this Act, shall be transferred to and vest in the concerned University and shall be applied to the objects and purposes for which the University is constituted;(b)all benefactions accepted or received by the University constituted immediately before the commencement of this Act shall be deemed to have been accepted or received by the Universities under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, not with standing that such conditions are inconsistent with the provisions of this Act;(c)all debts, liabilities and obligations incurred be commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University;(d)all references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as references to the concerned University deemed to have been constituted under this Act;(e)the appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purpose of this Act, and such Officers, teachers and employees shall continue to hold office, subject to the conditions governing the terms of their office or employment;(f)all Statutes, Ordinances and regulations, made under the provisions of Jawaharlal Nehru Technological University Act, 1972 I respect of the Universities specified in the Schedule-II, so far as such Statutes, Ordinances and - Regulations, are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the provisions of this Act until they are superseded or modified by Statutes, Ordinances and Regulations made under this Act.
