Section 39 in The Jai Narain Vyas University Jodhpur Act, 1962
39. [ Transitory provisions. [Inserted by Rajasthan 1 of 1992, w.e.f. 3.3.1992.]
- On the date of the commencement of the Jodhpur University (Change of Name and Amendment) Act, 1984,-(a)any person holding office as Vice-Chancellor of the University shall, on such commencement, be the Vice-Chancellor of the University so re constituted and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act for the residue of his term as Vice-Chancellor of the University of Jodhpur;(b)the members of the authorities, bodies and committees of the University, shall be deemed to be respectively the members of the authorities bodies and committees of the University so re- constituted and shall continue to exercise all powers and perform all duties conferred on the authorities, bodies and committees by or under this Act or the Statutes;(c)the appointments of the Registrar and all other officers and servants of the University which are lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and the Registrar and all such officers and servants shall continue to hold office and to act, subject to the conditions governing the terms of their office or employment except in so far as such conditions may be altered by competent authority;(d)all colleges admitted to the privileges of the University shall be deemed to be the colleges admitted to the privileges of the University so reconstituted;(e)all registered scholars in University departments and colleges of the University shall be deemed to be registered scholars in the departments and colleges of the University so reconstituted;(f)all property, movable or immovable and all rights, interests of whatever kind, powers and privileges of the University shall be deemed to be transferred to and vested in the University so re-constituted and shall be applied to the objects and for the purposes of the University so reconstituted;(g)all benefactions or grants accepted or received by or promised to the University shall be deemed to have been accepted or received by or promised to the University so re constituted, and all the conditions on which such benefications or grants were accepted or received or promised shall be deemed to be valid under this Act;(h)all dues, liabilities and obligations incurred and lawfully subsisting in favour of or against the University shall be the dues, liabilities and obligations in favour of or against the University so re-constituted;(i)any will, deed or other document, which contains any bequest, gift, trust in favour of the University or any nomination, filed in the University shall be construed as if the University as reconstituted is named therein;(j)the appointments of all the examiners of the University as lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to hold office and to act until fresh appointments Eire made;(k)all Statutes, Ordinances and Regulations, all notices and orders made or issued under the Jodhpur University Act, 1962 shall, so far as such Statutes, Ordinances, Regulations, notices and orders are not inconsistent with the provisions of this Act, continue in force until they are superseded or modified or withdrawn under the provisions of this Act; and(l)all references to the University in any enactment or other instruments issued under an enactment, shall be construed as references to the University so re-constituted.Explanation. - For the purposes of this section, the expressions:-(i)"this Act" means the Jodhpur University Act, 1962 as amended by the Jodhpur University (Change of Name and Amendment) Act, 1984;(ii)"University" means the University of Jodhpur as constituted by or under the Jodhpur University Act, 1962; and(iii)"the University so re-constituted" means the Jai Narain Vyas University, Jodhpur as reconstituted by or under the principal Act as amended by the Jodhpur University (Change of Name and Amendment) Act, 1984.]
