Section 48 in Himachal Pradesh Technical University Act, 2014
48. Transitional provisions.
- Notwithstanding anything contained in this Act, -(a)the Board immediately before the commencement of this Act shall continue to so function until a new Board is constituted for the University under this Act, but on the constitution of a new Board under this Act, the members of the Board holding office before such constitution shall cease to hold office; and(b)the Academic Council constituted before the commencement of this Act shall be deemed to be the Academic Council constituted under this Act, until Academic Council is constituted under this Act, but on the constitution of a new Academic Council under this Act, the members of the Academic Council holding office before such constitution shall cease to hold office.
