Section 43(2) in Rajasthan Agricultural University Act, 1962
(2)[ [On the date of the commencement of [the Mohanlal Sukhadia University (Amendment) Act, 1987, hereinafter in this section referred to as the said commencement or as the said Act.] [Added by Act No. 21 of 1963 dated 28-10-1963.](i)any person holding office as Vice-Chancellor of the University shall on such commencement, be the Vice-Chancellor of the University so reconstituted and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act, until a hew Vice-Chancellor is appointed;(ii)[ All such persons- [Substituted Act No. 37 of 1987 dated 7-11-1987.](a)who were members of the Board prior to the said commencement but are not specified as members in sub-section (1) of section 19 as amended by the said Act shall be deemed to have ceased to be such members;(b)who are specified as the members of the Board in subsection (1) of section 19 as amended by the said Act shall continue till the expiry of their existing term, as such members;(c)who were members of the Agriculture Academic Council prior to the said commencement shall be deemed to have ceased to be such members;(d)who were members of the Education Academic Council prior to the said commencement shall continue, till the expiry of their existing term, as the members of the Academic Council so re-designated in sub-section (1) of section 21 as amended by the said Act;(e)who were members of the Council of Deans by reason of being Deans or Associate Deans of the Agricultural Wing Colleges prior to the said commencement shall be deemed to have ceased to be such members and the remaining members shall continue, till the expiry of their existing term, as the members of the said Council;(f)who were members of a Board of Studies relating to a college or faculty disaffiliated or transferred from the University on the date of the said commencement shall continue or cease to be such members under and in accordance with the law governing that University to which such college or faculty has been affiliated or transferred; and(g)who were members of any other Authority or body which has ceased to be the authority or body of the University on the date of the said commencement shall cease to be such members so long as they continue to be the employees of the University;](iii)the appointments of the Registrar and all other officers and servants of the University, which are lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and the Registrar and all such officers and servants shall continue to hold office and to act, subject to the conditions governing the terms of their office or employment except in so far as such conditions may be altered by competent authority;(iv)[ all colleges as were specified as Agriculture Wing Colleges in sub-section (1) of section 25 prior to the said commencement shall be deemed to have ceased to be the colleges of the University on the date of the said commencement and the colleges specified in the said sub-section as amended by the said Act shall continue to be the colleges of the University so reconstituted; [Substituted, by Act No. 37 of 1987 dated 7- 11-1987.](v)all such research stations, extension centers, institutions, hostels, offices and other bodies related to Agriculture, as were existing in or functioning for the University prior to the said commencement shall cease to belong to, vested on in or functioning for the University on their transfer from the University made by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987.(vi)such movable or immovable property of the University or any rights or interests therein shall cease to belong to or to be vested in the University as are transferred from the University by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987.(vii)such benefaction, grant, aid, contribution, donation or fund (accrued, promised or received) shall cease to belong to or to be vested in the University as are transferred from the University by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987:(viii)such dues, liabilities or obligations incurred or lawfully subsisting in favour of or against the University shall cease to be in favour of or, as the case may be, against the University as axe transferred from the University by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987;(ix)such will, deed or other document containing any bequest, gift or trust in favour of the University shall cease to be in favour of the University when it is specified by the Chancellor in the order made in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987;(x)such officers, teachers, employees or servants shall cease to be the officers, teachers, employees or servants of the University as are transferred from the University by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987;](xi)[ all Statutes and Regulations, all notices and orders made or issued under the Udaipur University Act, 1962 with such modifications as may have been made [therein from time to time] [Substituted, by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1983.] shall so far as such Statutes, Regulations, notices and orders are not inconsistent with the provisions of this Act as amended by [the Mohanlal Sukhadia University (Amendment) Act, 1987] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.] continue in force until they are superseded or modified or withdrawn under the provisions of this Act as amended by the said Act;] and(xii)all reference in any enactment or other instruments issued under an enactment to the University shall be construed as references to the University so re-constituted.][Explanation. - For the purposes of sub-section (2) of this section:-(i)"University" means [the Mohan Lal Sukhadia University as constituted by the Mohan Lal Sukhadia Agriculture University (Amendment) Act, 1984;] and(ii)"the University so reconstituted" means the Mohan Lal Sukhadia University, as re-constituted by or under [the Mohan Lal Sukhadia University (Amendment) Act, 1987.] [Substituted, by Act No. 37 of 1987 dated 7-11-1987.]
