92. Amendment of Bombay XX of 1948 and Maharashtra XXVIII of 1962.
- In the Poona University Act. 1948, in Schedule II, entries 7 and 8, and in the Shivaji University Act, 1962, in the Schedule, entry (2), shall be deleted; and accordingly, on the date this Act comes into force, the persons, who were members of the Court, Senate, Academic Council, Boards of Studies and other authorities (excluding the Executive Council or the Syndicate) and bodies and committees of the University of Poona or the Shivaji University and are deemed to be respectively members of the Senate, the Academic Council, the Boards of Studies and other corresponding authorities, bodies and committees of the University under this Act, shall cease to be members of the authorities, bodies and committees of the University of Poona or the Shivaji University, as the case may be.
