Section 34(2) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(2)The first regulations under this Act, shall be made by the State Government by notification:Provided that until the regulations are so made, the provisions of the Bye-Laws of the Society as in force before the commencement of this Act, as well as the regulations of the Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow in matters where the Bye-Laws are silent, shall mutatis mutandis continue to apply to the Institute in so far as they are not inconsistent with the provisions of this Act.
