Section 4(2) in The University of Rajasthan (Amendment) Act, 1977
(2)Notwithstanding such dissolution, all thing 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dissolved under sub-section (1) shall, to all intents and for all purpose continue to be in force until they are rescinded or modified by the Syndicate reconstituted by section 3 of this Act.
