Section 99(2) in Mahatma Gandhi University Act 1985
(2). Notwithstanding anything contained in sub-section (1), all Statutes and Ordinances made under the Kerala University Act 1974 (17 of 1974) and in force on the date of the commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act continue to be in force in respect of the areas referred to in subsection (1) until they are replaced by the Statutes and Ordinances to be made under this Act.
