(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.
