Section 44 in The University of Rajputana (Second Amendment) Act, 1950
44. Reference to Government Officers to be construed in case of change of designation, as reference to corresponding officers. - Where any provision of this Act or of the Statutes, Ordinances, regulations or rules refers to any officer of the Government by designation, then, if that designation is altered or that office ceases to exist the reference shall be construed as a reference to the altered designation or, as the case may be, to such corresponding officer as the Government may direct.
