Section 11 in The Indian Institutes of Management (Amendment) Act, 2023
11. Amendment of section 39.
In section 39 of the principalAct, in sub-section (1), after clause (c), the following clauses shall be inserted, namely:—(d)the Board of National Institute of Industrial Engineering, Mumbai, functioning as such immediately before the commencement of the Indian Institutes of Management (Amendment)Act, 2023 shall continue to so function until a new Board is constituted for that Institute under this Act, but on such constitution of a new Board under this Act, the Members of the Board holding office before such constitution shall cease to hold office;(e)theAcademic Council constituted in relation to National Institute of Industrial Engineering, Mumbai, before the commencement of the Indian Institutes of Management (Amendment)Act, 2023 shall continue to so function until a newAcademic Council is constituted for that Institute under this Act, but on the constitution of a newAcademic Council under thisAct, theAcademic Council of the National Institute of Industrial Engineering, Mumbai shall cease to function;(f)until the first regulations in relation to National Institute of Industrial Engineering, Mumbai are made under thisAct, the rules and bye-laws of the National Institute of Industrial Engineering, Mumbai as in force immediately before the commencement of the Indian Institutes of Management (Amendment) Act, 2023 shall continue to apply to the National Institute of Industrial Engineering, Mumbai with necessary modifications and adaptations insofar as they are not inconsistent with the provisions of this Act.".
