Section 78 in Kerala Veterinary and Animal Sciences University Act, 2010
78. Transitory provisions.
(1)It shall be the duty of the first Vice-Chancellor appointed under this Act to make arrangements for constituting the Board of Management and other authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding in one year as the Government may, by notification direct.(2)Notwithstanding anything contained in this Act and until an authority is duly constituted under this Act, the first Vice-Chancellor may to appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act.(3)Notwithstanding anything contained in this Act and the Statutes, Ordinances or Regulations made under this Act, any student who immediately prior to the date of commencement of this Act was studying for a Degree in Veterinary Science and Dairy Science and Technology in any of the Universities specified in the Schedule to this Act be conferred degree in Veterinary Science and Technology of the respective Universities for which he qualifies based on the result of such examination.(4)Any member of any Authority or body of the University shall cease to be a member on his being convicted by a court of law of an offence, including which involves moral turpitude.
