Section 3(2) in The University of Rajasthan (Amendment) Act, 1981
(2)Notwithstanding such dissolution, all things done, actions taken, appointments and orders made by the Syndicate dissolved under sub-section (1) shall, to all intents and for all purpose, continue to be in force until they are rescinded or modified by the Syndicate re-constituted by section 2 of this Act.
