(2)Notwithstanding such repeal :-(a)the Authorities constituted officers, teachers and other employees appointed, notifications issued including notification for appointment of Administrator, orders made, action taken, things done or contracts entered into under the said Acts or the Ordinance, shall be deemed to have been constituted, appointed, issued, made, taken, done or entered into under this Act.(b)authorities, which shall not include an Administrator, continuing in office under the said Acts, immediately before the commencement of this Act shall continue to hold office for a period of one year from the date of commencement of this Act or until they are constituted in accordance with the provisions of this Act, whichever is earlier;(c)any person holding office as Vice-Chancellor under the said Acts shall be deemed to be the Vice-Chancellor appointed under this Act, and shall, subject to the other provisions of this Act, continue to hold office till he is replaced by another Vice-Chancellor, appointed in accordance with the provisions of this Act;(d)Statutes and Regulations made under the said Acts or the Ordinance shall in so far as they are not inconsistent with this Act, be deemed to have been made under this Act and shall continue in force until new provisions are made under this Act,
