Section 16 in Saurashtra University (Amendment) Act, 1968
16. Transitional provisions.- (1) Notwithstanding the amendments made by clause (2) of section 10 of this Act to clause (iv) of paragraph (a) under the heading "Class II Ordinary Members" in sub-section (1) of section 16 of the principal Act,
(a)any person elected to the Senate of the Saurashtra University by the Rajkot Municipality as a member under item (a) of the said clause (iv) as it stood before the commencement of this Act and holding office immediately before the commencement of this Act shall continue to hold office under the said item (a) as amended by this Act for the unexpired portion of the term of his office.(b)any person elected to the said Senate under item (b) of the said clause (iv) by the Presidents of Municipalities and holding office under the said item (b) immediately before the commencement of this Act shall continue to hold office under the said item (b) as amended by this Act for the unexpired portion of the term of his office.(2)The term of office of a member to be elected for the first time under item (aa) of clause (iv) of paragraph (a) under the heading "Class II Ordinary Members" in sub-section (1) of section 16 of the principal Act shall be coterminous with the term of office of the member referred to in clause (a) of sub-section (1) of this section.".
