Section 35 in Indian Institute of Public Health Gandhinagar Act, 2015
35. Transitory provisions for First Authorities and Officers of University.
(1)Notwithstanding anything contained in this Act, -(i)the Governing Council of the Indian Institute of Public Health Gandhinagar, functioning immediately before the date of the commencement of this Act, shall be deemed to be the first Governing Council of the University constituted under this Act for a period not exceeding three years or until such Council is constituted under this Act whichever is earlier.(ii)The Executive Committee of the Indian Institute of Public Health Gandhinagar, functioning immediately before the commencement of this Act, shall be deemed to be the first Executive Council of the University constituted under this Act for a period not exceeding three years or until such Council is constituted under this Act, whichever is earlier.(iii)The Academic Council of the Indian Institute of Public Health Gandhinagar, functioning immediately before the commencement of this Act, shall be deemed to be the first Academic and Research Council of the University constituted under this Act for a period not exceeding three years or until such Council is constituted under this Act, or until such Council is constituted under this Act, whichever is earlier.(iv)The Finance Committee of the Indian Institute of Public Health Gandhinagar, functioning immediately before the commencement of this Act, shall be deemed to be the first Finance Committee of the University constituted under this Act for a period not exceeding three years or until such Council is constituted under this Act, whichever is earlier.(v)The person who holds the post of Director of Indian Institute of Public Health Gandhinagar immediately before the commencement of this Act, shall be the first Director of the University for a period not exceeding three years.(vi)The person who holds the post of the Registrar of the Indian Institute of Public Health Gandhinagar immediately before the commencement of this Act, shall be .the first Registrar of the University for a period not exceeding three years.(vii)Other officials and Faculty of the Indian Institute of Public Health Gandhinagar, functioning immediately before the commencement of this Act, shall be deemed to be the officials and Faculty of the University and shall function as such until the appointments are made against the respective posts.(viii)The existing regulations of the Indian Institute of Public Health Gandhinagar, in so far as they are not inconsistent with the provisions of this Act, shall apply to the University until new regulations are made under this Act.(ix)The existing employees of the Indian Institute of Public Health Gandhinagar, and the Faculty appointed by the Public Health Foundation of India for the Indian Institute of Public Health, Gandhinagar, shall be the employees and the Faculty of the University subject to eligibility criteria and approval of the Executive Council.
