Section 5(ii) in The University of (Amending and Validating) Act, 1964
(ii)all the members of the re-constituted authorities including the Vice-Chancellor and the Deans, shall be deemed always to have been validly appointed and continued, as members of a validly re- constituted Senate or Syndicate, as the case may be, till another Senate and Syndicate are constituted in accordance with the provisions of the principal Act;
