Section 74 in The Maharashtra Animal and Fishery Sciences University Act, 1998
74. Savings.
(1)All references to the Veterinary Dairy and Fisheries colleges in any enactment or other instrument issued under any enactment, to any Krishi Vidyapeeth shall be construed as references to the University.(2)All graduates in Animal and Fishery Sciences registered or deemed to be registered as graduates of any Krishi Vidyapeeths shall be deemed to be registered graduates of the University;(3)All Statutes made by any Krishi Vidyapeeths relating to the Veterinary Dairy and Fishery Faculties shall in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under this Act until they are superseded or modified by the Statutes made under this Act.(4)All regulations made by the Executive Council, the Academic Council or the Veterinary, Dairy and Fishery Faculties or other authority of any Krishi Vidyapeeths shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under this Act by the Executive Council, the Academic Council, the Veterinary, Dairy and Fishery Faculties or other authority, as the case may be, of the University until they are superseded or modified by the Regulations made, under this Act.(5)All notices and orders made or issued by any authority of any Krishi Vidyapeeths shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued by the corresponding authority of the University until they are superseded or modified under this Act:Provided that, no Statutes, Regulations Notices or Orders made or issued under the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, and in force immediately before the appointed day, shall be deemed to be inconsistent with the provisions of this Act by reason only that the power to make or issue such Statute, Regulation, Rule, Notice or Order under this Act vests in a different authority or body or officer, or that the subject matter thereof is permissible only under a different form of subordinate legislation or instrument, to be made under this Act.
