Section 39 in The Centre for Environmental Planning and Technology University Act, 2005
39. Transitory provisions for first Board of Management, first Executive Council, first Academic and Research Council, Finance and Development Committee, and first Registrar.
- Notwithstanding anything contained in this Act.-(i)the Governing Council of the Centre for Environmental Planning and Technology Trust functioning immediately before the date of the commencement of this Act, shall be deemed to be the first Board of Management of the University and shall function as Board until such Board is constituted under this Act;(ii)the Executive Council of the Centre for Environmental Planning and Technology Trust functioning immediately before the appointed date, shall be deemed to be the first Executive Council of the University and shall function as Executive Council until such Council is constituted under this Act;(iii)the Academic and Research Council of the Centre for Environmental Planning and Technology Trust functioning immediately before the appointed date, shall be deemed to be the first Academic and Research Council oi live University and shall function as Academic and Research Council until such Council is constituted under this Net,(iv)the Finance and Development Committee of the Centre for Environmental Planning and Technology Trust functioning immediately before the appointed date, shall be deemed to be the first Finance and Development Committee of the University and shall function as Finance and Development Committee until such committee is constituted under this Act;(v)the Deputy Registrar of the Centre for Environmental Planning and Technology Trust functioning immediately before the date of the commencement of this Act shall be deemed to be the first Registrar of the University and shall function as the Registrar of the University until the Registrar is appointed under this Act;(vi)the existing regulations of the Centre for Environmental Planning and Technology' Trust shall, in so far as they are not inconsistent with the provisions of this Act, shall apply till regulations are made under this Act.
