Section 69 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
69. Transfer of certain Colleges, Departments and the Centres of the Saurashtra University to the University.
(1)Notwithstanding anything contained in the Saurashtra University Act, 1965 (Gujarat 39 of 1965) or in the Statutes, Ordinances, Regulations, Rules and Orders made thereunder, the Colleges, Departments and the Centres specified in Schedule-II, shall, from the date of the commencement of this Act, cease to be the Colleges, Departments or, aS the case may be, Centres of the Saurashtra university, and shall be transferred to and vest in the University.(2)The control and management of the Colleges, Departments and Centres referred to in sub-section (1) shall, with effect on and from the date of the commencement of this Act, stand transferred to the University and all properties and assets (whether movable or immovable) and liabilities of the Saurashtra University in relation thereto shall stand transferred to and vest in or devolve upon the University.(3)Where before the date of the commencement of this Act, the Saurashtra University has made any contract in relation to the said Colleges, Departments or Centres, such contracts shall be deemed to have been made by the University and any reference therein to the Saurashtra University shall be construed as reference to the University.(4)Where immediately before the commencement of this Act, the Saurashtra University is a party to any legal proceedings with respect to any property and assets transferred to the University under this section or with respect to any of the rights, liabilities, or obligations of the Saurashtra University which have become the rights, liabilities and obligations of the University, the University shall be deemed to be substituted for the Saurashtra University as a party to those proceedings and the proceedings shall continue accordingly.
