Section 60(a) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(a)In so far as the Patna University mentioned in sub-section (1) of section 3 is concerned-(i)The Statutes, Ordinances, Regulations and Rules which were in force under the Patna University Act, 1951 (Bihar Act XXV of 1951), immediately before the commencement of this Act, shall, subject to such adaptations or modifications as may be made therein by the Vice-Chancellor with the approval of the Chancellor, in so far as they are not inconsistent with the provisions of this Act, be deemed to be Statutes, Ordinances, Regulations and Rules made under the appropriate provisions of this Act;(ii)In respect of matters for which there are no provisions in the Statutes, Ordinances, Regulations or Rules mentioned in sub-clause (i), the appropriate provisions contained in the Statutes, Ordinances, Regulations or Rules which were in force under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) immediately before the commencement of this Act shall, subject to such adaptation or modification as may be made therein by the Vice-Chancellor with the approval of the Chancellor, in so far as they are not inconsistent with the provisions of this Act, be deemed to be Statutes, Ordinances, Regulations and Rules made under the appropriate provisions of this Act ;
