Section 55 in Gujarat University (Amendment) Act, 1972
55. Transitory provisions.- (1)(a) The person who, immediately before the commencement of this Act (hereinafter referred to as "such commencement") holds office as the Vice-Chancellor under section 10 of the principal Act shall, notwithstanding that he has not been appointed to such office in conformity with the provisions of the said section as amended by this Act, continue to hold that office after such commencement only till 15th March, 1973.
(b)If for any reason whatsoever, the Vice-Chancellor is not appointed in conformity with the provisions of section 10 of the principal Act as amended by this Act, before the expiry of the term of the Vice-Chancellor referred to in clause (a), then, notwithstanding anything contained in sub-section (3) of section 10 of the principal Act as amended by this Act, the Chancellor may nominate in consultation with the State Government such person as he thinks fit to be the Vice-Chancellor and the Vice-Chancellor so nominated shall hold office till his successor is appointed in conformity with the provisions of section 10 of the principal Act as amended by this Act:Provided that the outgoing Vice-Chancellor referred to in clause (a) shall be, eligible for being considered for nomination as Vice-Chancellor under this clause.(c)For convening a meeting of the Court constituted under section 16 of the principal Act as substituted by section 11 of this Act for recommending the names of persons to enable the Chancellor to nominate the Vice-Chancellor under section 10 of the principal Act as amended by this Act, on the expiry of the term of the Vice-Chancellor referred to in clause (a) or, as the case may be, clause (b), a notice of such period not exceeding ten days as the Registrar thinks fit shall be given by the Registrar.Explanation.-The term for which the Vice-Chancellor referred to in clause (a) or (b) has held office shall be ignored for the purpose of sub-section (2) of section 10 of the principal Act as amended by this Act.(2)The Senate and the Syndicate of the Gujarat University functioning immediately before such commencement shall, on and from such commencement, be deemed to be the Court and the Executive Council respectively of the said University and such Court and Executive Council and every other authority of the said University functioning immediately before such commencement shall, notwithstanding that their constitution has been rendered inconsistent with the provisions of the principal Act as amended by this Act, continuo after such commencement to exercise the functis of the corresponding authorities under the principal Act as amended by this Act, until the date of the expiry of six months from such commencement:Provided that the Senate which continues to function as the Court under this sub-section shall not exercise the function specified in sub-section (1) of section 10.(3)Every authority of the Gujarat University for whose constitution provisions have been made for the first time in the principal Act by this Act shall be constituted within not more than six months from such commencement and the Vice-Chancellor shall exercise all powers necessary to enable him to constitute every such authority within such period.(4)All Statutes, Ordinances, Regulations and Rules of the Gujarat University in force immediately before the coming into force of this Act shall, in so far as they are not inconsistent with the principal Act as amended by this Act or the Statutes in Schedule II thereof, continue to remain in fame until superseded or modified under the principal Act.
