Section 62 in Uttar Pradesh Private Universities Act, 2019
62. Repeal and savings.
(1)All the Acts enumerated in the Schedule 1 to this Act shall stand repealed on the commencement of this Act.(2)Notwithstanding the repeal of the Acts enumerated in the Schedule 1 mentioned in subsection (1), all the decisions made, Acts performed, rights and liabilities created and exhausted by the Universities established under the repealed Acts shall be deemed to be valid under this Act.(3)The Universities incorporated into this Act shall modify their Statutes, Ordinances and Regulations applicable thereto under their respective repealed Acts, to bring them in conformity with the provisions of this Act within a period of one year from the date of commencement of this Act.
