Section 68 in Universities of Agricultural Sciences Act, 2009
68. Continuance of Statutes and Regulations etc.
(1)Until the Statutes or Regulations are made under the appropriate provisions of this Act, the Statutes or Regulations which are made under the provisions of the Karnataka Universities of Agricultural Sciences Act, 1963, and in force immediately before the appointed day shall subject to such adaptations or modifications as may be made therein by the Vice-Chancellor with the approval of Chancellor and in so far as they are not inconsistent with the provisions of this Act be deemed to be Statutes and Regulations made under the appropriate provisions of this Act.(2)The person holding the office of the Vice-Chancellor of the University established under the Karnataka of Agriculture Sciences Act, 1963, on the date of commencement of this Act shall continue to hold office till such date as he would have held that office, if this Act had not been passed.
