Section 54 in The Gujarat Ayurved University Act, 2021
54. Transitory provisions.
On and from the commence of this Act, all the affiliated colleges, recognised institutions, approved institutions, if any, shall continue to enjoy all privileges associated with them under the provisions of the Gujarat Ayurved University Act, 1965, statutes, ordinances, etc. made thereunder.Notwithstanding anything contained in this Act, the Vice-Chancellor of the University shall exercise all the powers of the authorities of the University as defined under section 13, for the period of six months or the authorities regularly constituted, whichever is earlier.Till the time, the Vice-Chancellor under the Gujarat Ayurved University Ordinance, 2020 , is appointed, the existing Vice-Chancellor appointed under the Gujarat Ayurved University Act, 1965 shall continue to the expiry date of his existing term of appointment.However, when the powers of the Board of Governors are exercised by the Vice-Chancellor, the same shall be done with the prior approval of the State Government.
