Section 45 in Jharkhand University of Technology Act, 2011
45. Repeal and Saving.
- (i) On and from the date of commencement of this Act, and the University coming into existence as per Section (3) of this Act, the provisions of the Jharkhand Universities Act 2000, shall cease to apply to and in respect of the colleges, institutions or Departments disaffiliated from other Universities and affiliated to the University under the provisions of this Act.(ii)Such cessation shall not affect-(a)The previous operation of the said Acts, or(b)Any penalty, forfeiture or punishment, incurred in respect of any offence committed under the said Acts or(c)Any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
