Section 21 in Bhavnagar University (Amendment) Act, 1987
21. Transitory Provision.- (1)(a) The Court, Executive Council, Academic Council and each Transitory Faculty of the Bhavnagar University functioning immediately before the commencement of this Act (hereinafter referred to as "such commencement") the constitution of which has been rendered inconsistant with the provisions of the principal Act as amended by this Act shall cease to so function from such commencement.
(b)The person who immediately before such commencement, holds office as a Dean of a Faculty under section 24 of the principal Act, and who has not been nominated to such office in conformity with the provisions of the said section 24 as amended by this Act, shall cease to hold that office.(2)(a)The Vice-Chancellor shall make arrangement for constituting the Court, the Executive Council, the Academic Council and each Faculty of the University and for nomination of a Dean of the Faculty so constituted, as soon as possible.(b)The Vice-Chancellor shall, with the assistance of the Advisory Committee conslisting of not mote than fifteen members nominated by the State Government and notwithstanding anything contained in section 31 of the principal Act as amended by this Act, but subject to the other provisions of the principal Act as amended by this Act and the approval of the Chancellor, make Statutes necessary for constituting the authorities mentioned in clause (a) and for nomination of a Dean of each Faculty.(c)The Statutes made by the Vice-Chancellor under clause (b) shall have the same force and effect as the Statutes of the Executive Council assented to by the Chancellor under the principal Act as amended by this Act.(3)Any privileges enjoyed from the Saurashtra University before such commencement by any educational institution situate within the University area shall be deemed to be withdrawn with effect from such commencement.(4)With effect on and from such commencement all educational institutions admitted to the privileges of the Saurashtra University situate within the Bhavnagar University area shall be deemed to be admitted to the privileges of the Bhavnagar University, and such institutions shall on and from such commencement cease to be associated with and to enjoy the privileges of the Saurashtra University and the Saurashtra University Act, 1965 (Guj. 89 of 1965) shall thereupon cease to apply to them. The Bhavnagar University shall, as far as may be possible and consistent with the principal Act as amended by this Act, admit such institutions to all such privileges as they had from the Saurashtra University immediately before such commencement.
