Section 2 in The M.P. Vishwavidyalaya Adhiniyam, 1973
2. Repeal and Saving.
- As from the date appointed under sub-section (3) of Section 1, hereinafter in this section and Section 3 referred to as the appointed date the following consequences shall ensue, namely :-(i)the enactment mentioned in the First Schedule shall stand repealed (hereinafter in this section and Section 3 referred to as the repealed enactment);(ii)the Universities established under the repealed enactments shall be deemed to be the Universities established under this Act and shall be known by the names of the respective Universities with headquarters at places and territorial jurisdiction over the areas as specified in the Second Schedule;(iii)all the assets and liabilities of the respective Universities referred to in clause (ii) shall vest in the respective Universities deemed to be established in their place under this Act;(iv)all appointments made, notifications and orders issued, degrees, diplomas or certificate conferred or issued, privileges granted or other things done under the repealed enactments and in force immediately before the date aforesaid shall be deemed to have been respectively made, issued, conferred, granted or done under this Act;(v)all Statutes, Ordinances and Regulations made by various authorities of respective Universities under the repealed enactments and in force immediately before the date aforesaid shall, in so far as they are not inconsistent with the provisions of this Act be deemed to be Statutes, Ordinances and Regulations made by the appropriate authorities of the respective Universities under the relevant provisions of this Act:Provided that the Statutes and Ordinances deemed to be so shall cease to be in force on expiry of a period of one year from the appointed date or on the date of coming into force of the first Statutes, Ordinances, as the case may be, drawn under Section 38 whichever is earlier;(vi)all employees belonging to or under the control of the respective Universities referred to in clause (ii) immediately before the appointed date shall be deemed to be employees of the respective Universities deemed to be established in their place under this Act, on the same terms and conditions as applicable to them before the date aforesaid until altered in accordance with the provisions of this Act and the Statutes and Ordinances made thereunder;(vii)all records and papers belonging to the Universities referred to in clause (ii) shall vest in the respective Universities deemed to be established in their place under this Act
