Section 7 in Gujarat Ayurved University (Amendment) Act, 1968
7. Transitional provision.- (1) Any person who, immediately before the commencement of this Act holds office as a member under paragraph (B) under the heading "Class II-Ordinary Members" in sub-section (1) of section 15 of the principal Act shall, notwithstanding that the holding of office by such person as such member is rendered inconsistent with the provisions of the said paragraph (B) as amended by this Act, continue to hold office until the expiry of six months from the date of the commencement of this Act or until the nomination of members is made under the said paragraph (B) as amended by this Act, whichever is earlier.
(2)The term of office of the members to be elected to the Syndicate for the first time under clause (vii) of sub-section (1) of section 19 of the principal Act shall be coterminous with the term of office of the members elected to the Syndicate under clause (vi) of sub-section (1) of section 19 of the principal Act before the commencement of this Act and holding office immediately before such commencement.
