Section 44 in Visvesvaraya Technological University Act, 1994
44. Transitory provisions.
(1)Notwithstanding anything contained in this Act, the Vice-Chancellor may with and subject to the previous approval of the Chancellor or otherwise, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and for that purpose may exercise any powers or perform any duties which by this Act are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act.(2)All students admitted through the constituent college of the University after the establishment of Technological University shall be deemed to be students studying for the degrees instituted by the Technological University.(3)The students who are on the rolls of the Engineering colleges and Technological institutions located within the University Area before the commencement of Technological University shall continue to be the students of the respective universities to which the colleges are affiliated at present.(4)The examinations for such students shall be conducted by the respective universities only till such time that all the students are transferred to the corresponding semesters or academic years of the courses offered by the Technological University.
