Section 74 in A.P.J. Abdul Kalam Technological University Act, 2015
74. Transitional provisions.
(1)It shall be the duty of the first Vice-Chancellor appointed under this Act to make arrangements for constituting the Board of Governors and other authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding two years as the Government may, by notification, direct.(2)Notwithstanding anything contained in this Act and until an authority is duly constituted under this Act, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act.(3)Notwithstanding anything contained in this Act and the Statutes, Ordinances or Regulations made thereunder, any student who immediately prior to the date of commencement of this Act studying for a degree in Engineering in any of the Universities specified in the Schedule to this Act be conferred degrees in Engineering of the respective Universities if he qualifies in such examination.
