Section 31 in THE INSTITUTE OF TEACHING AND RESEARCH IN AYURVEDA ACT, 2020
31. Transitional provisions.—Notwithstanding anything contained in this Act,—
(a)the Board of Governors or any other governing system of the Anteceding Institutions functioning as such immediately before the commencement of this Act shall continue to so function until a Governing Body is constituted for the Institute under this Act, but on the constitution of a new Governing Body under this Act, the members of the Board holding office before such constitution shall, unless otherwise provided in this Act, cease to hold office;(b)the committees constituted in relation to the Anteceding Institutions before the commencement of this Act shall be deemed to be constituted under this Act until new committees are constituted for the Institute.
