Section 37 in C.U. Shah University First Statutes 2013
37. Transitory provisions.
- Notwithstanding anything contained in this Statutes,(1)The Provost may, with the prior approval of the President and subject to availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Statutes and for that purpose may exercise any power or perform any duties which by this Statutes are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Statutes;(2)The Board functioning as such immediately before the commencement of this Statutes shall continue to so function until the Board is constituted for the University under this Statutes, but on the constitution of the Board under this Statutes, the Members of the Board holding office before such constitution shall cease to hold office;(3)The Academic Council of the University functioning as such immediately before the commencement of this Statutes shall continue to so function until the Academic Council is constituted for the University under this Statutes, but on the constitutions of the Academic Council under this Statutes, the members of the Academic Council holding office before such constitutions shall cease to hold office;(4)The Finance Committee of the University functioning as such immediately before the commencement of this Statutes shall continue to so function until the Finance Committee is constituted for the University under this Statutes, but on the constitutions of the Finance Committee under this Statutes, the members of the Finance Committee holding office before such constitutions shall cease to hold office;(5)Until the first Regulations of the University are made under this statutes, the existing rules and regulations of the Vardhman Bharti Trust the sponsoring body, as approved by the Board as in force immediately before the commencement of this statutes, shall continue to apply to the University, in so far as they are not inconsistent with provisions of this statutes.
