Section 57(6) in The Burdwan University Act, 1981.
(6)(a)The Burdwan University (Temporary Supersession) Act, 1978 (hereinafter referred to in this sub-section as the said Act), shall stand repealed with effect, from the date of publication of this Act in the Official Gazette.(b)(i)Notwithstanding such repeal, until the appointed day, the Burdwan University Council, referred to in clause (b) of section 4 of the said Act, shall continue to exercise all the powers and perform all the duties in the manner and on the terms and conditions provided in the said Act.(ii)Notwithstanding such repeal, anything done or any action taken under the Burdwan University (Temporary Supersession) Act, 1978, shall be deemed to have been validly done or taken under this Act.
