Section 25 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
25. Transitional provisions.
- Notwithstanding anything contained in the foregoing provisions of this Act, on the commencement of this Act-(i)the Board of Technical Education (hereinafter called the Technical Education Board) constituted under G.O. No. 1687-A/III-160-K-1958, dated May 13, 1958, as modified from time to time, shall be deemed to be the Board established under Section 3 till such Board is established in accordance with the provisions of that Section and Section 5, and upon the Board being so established the Technical Education Board shall stand dissolved;(ii)the Chairman and the Vice-Chairman of the Technical Education Board shall respectively be deemed to be the Chairman and the Vice-Chairman appointed under Section 4 till Chairman or as the case may be, a Vice-Chairman is appointed in accordance with that Section;(iii)each of the committees of Technical Education Board known as the Text Book any Syllabus Committee, the Examination Committee, the Results Committee, and the Inspection and Affiliation Committee, shall function as a Committee constituted under Section 18 till a corresponding committee is constituted under the said section and upon a committee being so constituted the corresponding committee of the Technical Education Board shall stand dissolved;(iv)any institution affiliated to the Technical Education Board shall be deemed to have been affiliated to the Board under this Act on the same terms and conditions; and(v)any resolution passed by the Technical Education Board before the said commencement shall until regulations on that subject are made, have the same effect as regulation made under this Act.
