- Notwithstanding anything contained in this Act-(1)The Vice-Chancellor appointed under the provisions of the principal Act and exercising any powers and functions immediately before the commencement of this Act shall continue to hold office as such and exercise such powers and functions, not inconsistent with the provisions of this Act, till the expiration of the term of Vice-Chancellor under the provisions of the principal Act.(2)All committees except the Development Committee, Boards and other Bodies constituted, and all acts done or purported to have been done in exercise of the powers given by and under the provision of the Statutes set out to the Schedule with all modifications thereof to the principal Act shall be deemed to have been constituted or done, as the case may be, under Statutes made by the appropriate authority of the University.(3)The Court, the Executive Council and the Academic Council constituted under the provisions of the principal Act and exercising any functions immediately before the commencement of this Act shall continue to exercise such functions until the corresponding court, the Executive Council and the Academic Council are constituted in accordance with the provisions of the principal Act as amended by this Act:Provided that for the purposes of such constitution of the Court, the Executive Council and the Academic Council the State Government may appoint for such constitution a date in consultation with the Chancellor and the Vice-Chancellor not later than six months from the date of commencement of this Act.(4)The Development Committee constituted and exercising any functions under the provisions of the principal Act immediately before the commencement of this Act shall continue to exercise such functions until the Constructions Committee is constituted under the provisions of the principal Act as amended by this Act and until it takes over charge to the Executive Council for the time being functioning under the provisions of the principal Act or amended by this Act.(5)All debts and obligations incurred, all contracts entered into, all matters and things engaged to be done by, with or for the Development Committee in exercise of its duties and powers before the commencement of the Gauhati University (Amendment) Act, 1960 shall upon such commencement be deemed to have been incurred, entered into or engaged to be done by, with or for the University ; and all suits or other legal proceedings instituted or which might but for the dissolution of the Development Committee have been instituted by or against the Development Committee, may be continued or instituted by or against the University.
