Section 50 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
50. Transitional provisions.
(1)Notwithstanding any thing contained in this Act or in the Kashmir and Jammu Universities Act, 1969 or in the Statutes or regulation made under any of these enactments any student who immediately before the commencement of this Act was studying in a college which has been or may hereafter be admitted to the privileges of the University for degree, diploma or certificate of the Kashmir and Jammu Universities, in accordance with the regulations of the University be permitted-(a)to complete his course in accordance with the curriculum of studies of Kashmir University or Jammu University;(b)to be examined by the University and if on the results-of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University; and(c)to appear at the examination within two years of me normal period required for completing the said course of studies.(2)In the year of the establishment of the University, University examinations of all courses in different faculties and disciplines shall be conducted by Kashmir University and Jammu University, as the case may be, and in subsequent years the examination shall be conducted by me University.(3)Notwithstanding anything contained in the Kashmir and Jammu Universities Act, 1969 or in Statutes or Regulations made thereunder, Government Agriculture College, Wadura shall after the commencement of this Act, be dis-affiliated from Kashmir University and shall be maintained by the University as constituent College.(4)All employees of the College, Research Institutes and other offices and institutions of the Government Department whose services have been transferred to the University shall be deemed to be transferred employees of the Government. Such transferred employee shall be governed in accordance with the terms and conditions of the Government applicable to them while those who have been employed by the University shall be subject to the provisions of this Act and the statutes made thereunder. The transferred Government employees may opt for the University service on such terms and conditions as may be determined by the Board in consultation with the Government.["50A. Removal of difficulties. [Substituted by Act VIII of 1998.]- If any difficulty arises as to the first constitution of any authority of a University after the commencement of this Act, or otherwise in giving effect to the provisions of this Act, the Government may by order do anything which appears to them, necessary for the purpose of removing the difficulty.
