Section 52(6) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(6)With effect from the date of publication of the Bidhan Chandra Krishi Viswavidyalaya (Amendment) Ordinance, 1981 in the Official Gazette, the Bidhan Chandra Krishi Viswavidyalaya (Temporary Supersession) Act, 1978 (hereinafter referred to in this sub-section as the said Act) shall stand repealed and thereupon -(a)the Bidhan Chandra Krishi Viswavidyalaya Council referred to in clause (6) of section 4 of the said Act shall stand dissolved, and(b)all the members of the said council shall be deemed to have vacated their respective offices, and shall cease to function, as such members:Provided that notwithstanding such repeal, anything done or any action taken under the said Act shall be deemed to have been validly done or taken under this Act.
