Section 42 in Karnataka State Open University Act, 1992
42. [ Continuation of Statutes, Ordinances etc. [Inserted by Act 16 of 2003 w.e.f. 7.4.2003.]
- Until Statutes, Ordinances and Regulations are made under sections 23, 24 and 25 of this Act, the Statutes, Ordinances, Regulations and Rules of the Mysore University established under the Karnataka State Universities Act, 1976 (Karnataka Act 28 of 1976) regulating the affairs of the Institute of correspondence courses and continuing education, Mysore and in force immediately before the commencement of this Act shall, subject to such adaptations or modifications, as may be made therein by the Vice-chancellor with the approval of the chancellor obtained through the Government, in so far as they are not inconsistent with the provisions of this Act, be deemed to be Statutes, Ordinances and Regulations made under the appropriate provisions of this Act and shall continue to be in force unless and until superseded by anything done or any action taken under this Act]The First Schedule(See section 4)The objects of the University
