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Union of India - Section

Section 42 in The School of Planning and Architecture Act, 2014

42. Transitional provisions.

- Notwithstanding anything contained in this Act-
(a)the Board of Governors of every School functioning as such immediately before the commencement of this Act shall continue to so function until a new Board is constituted for that School under this Act, but on the constitution of a new Board under this Act, the Members of the Board holding office before the constitution shall cease to hold office;
(b)every Academic Council constituted in relation to every School before the commencement of this Act shall be deemed to be the Senate constituted under this Act until a Senate is constituted under this Act for that School but on the constitution of the new Senate under this Act, the Members of the Academic Council holding office before such constitution shall cease to hold office;
(c)the Board of Governors, Finance Committee, Academic Council, Executive Council, Building and Works Committee and such other Committees of every School functioning as such immediately before the commencement of this Act shall continue to so function until a new Board is constituted for the School under this Act, but on the constitution of a new Board under this Act, the Members of the Board of Governors, Finance Committee, Academic Council, Building and Works Committee and such other Committees holding office before such constitution shall cease to hold office;
(d)any student who joined classes of the existing School on or after the academic year 2008-2009 or completed the course on or after the academic year 2011-2012 shall for the purpose of clause (c) of sub-section (1) of section 7, be deemed to have pursued a course of study in the existing Schools located at Bhopal and Vijayawada only if such student has not already been awarded degree or diploma for the same course of study.
The Schedule[See section 3(k) and section 4]
(1) (2) (3) (4) (5)
SI. No. Name of the State Name of the existing School Location Name of School incorporated under this Act
1. Delhi School of Planning and Architecture, being asociety registered under the Societies Registration Act, 1860(21 of 1860) New Delhi School of Planning and Architecture, New Delhi
2. Madhya Pradesh School of Planning and Architecture, being asociety registered under the Societies Registration Act, 1860(21 of 1860) Bhopal School of Planning and Architecture, Bhopal
3. Andhra Pradesh School of Planning and Architecture, being asociety registered under the Societies REgistration Act, 1860 Vijayawada School of Planning and Architecture, Vijayawada