Section 65 in Shri Govind Guru University Act, 2015
65. Transfer of certain colleges, departments and centres of Gujarat University to the University.
(1)Notwithstanding anything contained in the Gujarat University Act, 1949,(Bom. L of 1949.) or in the Statutes, Ordinances, Regulations, Rules and orders made thereunder, the colleges and the departments and the centres situated within the University area shall, from the date of the commencement of this Act, cease to be the colleges, departments or, as the case may be, centres of the Gujarat University and shall be transferred to and vest in the University.(2)The control and management of the colleges, departments and centres referred to in sub-section (1) shall, with effect on and from the date of the commencement of this Act, stand transferred to the University and all properties and assets (whether movable or immoveable) and liabilities of the Gujarat University in relation thereto shall stand transferred to and vest in or devolve upon the University.(3)Where immediately before the date of commencement of this Act, the Gujarat University has made any contract in relation to the said colleges, departments or centres, such contracts shall be deemed to have been made by the University and any reference therein to the Gujarat University shall be construed as reference to the University.(4)Where immediately before the commencement of this Act, the Gujarat University is a party to any legal proceedings with respect to any property and assets transferred to the University under this section or with respect to any of the rights, liabilities or obligations of the Gujarat University which have become the rights, liabilities and obligation of the University, the University shall be deemed to be substituted for the Gujarat University as a party to those proceedings and the proceedings shall continue accordingly.
