Section 4 in The Delhi Technological University Act, 2009
4. Effect of incorporation of University.
- On and from the commencement of this Act,-(a)any reference to the Delhi College of Engineering in any law (other than this Act) or in any contract or other instrument shall be deemed as a reference to the University;(b)all property, movable and immovable, of or belonging to the Delhi College of Engineering shall vest in the University;(c)all the rights and liabilities of the Delhi College of Engineering shall be transferred to, and be the rights and liabilities of the University; and(d)every person employed by the Delhi College of Engineering immediately before such commencement shall hold his office or service in the University by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, leave, gratuity, provident fund, and other matters as he would have held the same if this Act had not been passed, and shall continue to do so unless and untill his employment is terminated or he has opted for the University's terms and conditions of employment;(e)notwithstanding anything contained in this Act, existing students of the Delhi College of Engineering who joined classes before the establishment of the University under Section 3 of this Act, shall continue to pursue their academic courses and programmes of study under the enrolment and affiliation of the University of Delhi, which shall conduct examinations to them and award degrees to them upon successful completion of the courses and programmes of study they are pursuing thereat presently.
