Section 6 in The Institutes Of Technology (Amendment) Act, 2002
6. Amendment of section 38.- In section 38 of the principal Act,-
(a)after clause (d), the following clauses shall be inserted, namely:-" (e) the Syndicate of the University of Roorkee functioning as such immediately before the commencement of this Act shall continue to so function until a new Board is constituted for the Indian Institute of Technology, Roorkee under this Act, but on the onstitution of a new Board under this Act, the members of the Syndicate holding office before such constitution shall cease to hold office;(f)the academic Council of the University of Roorkee functioning as such immediately before the commencement of this Act shall continue to so function until a new Senate is constituted for the Indian Institute of Technology, Roorkee under this Act, but n the constitution of a new Senate under this Act, the members of the Academic Council holding office before such constitution shall cease to hold office;(g)until the first Statutes and the Ordinances in relation to the Indian Institute of Technology, Roorkee are made under this Act, the Statutes and Ordinances of the Indian Institute of Technology, Bombay as in force immediately before the commencement of the Institutes of Technology (Amendment) Act, 2002 shall apply to the Indian Institute of Technology, Roorkee with the necessary modifications and adaptations in so far as they are not inconsistent with the provisions of this Act;(h)notwithstanding anything contained in the Institutes of Technology (Amendment) Act, 2002 , any student who joined classes of the University of Roorkee on or after the commencement of 1994 - 95 academic session shall, for the purpose of clause (b) of su- section (1) of section 6, be deemed to have pursued a course of study in the Indian Institute of Technology, Roorkee provided that such student has not already been awarded degree or diploma for the same course of study;(i)if any difficulty arises in giving effect to the provisions of the Institutes of Technology (Amendment) Act, 2002 , the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of t is Act as may appear to be necessary for removing the difficulty: Provided that no order shall be made under this clause after the expiry of two years from the commencement of the Institutes of Technology (Amendment) Act, 2002 : Provided further that every order made under this clause shall be laid, as soon as may be after it is made, before each House of Parliament.".(b)Explanation shall be numbered as Explanation 1 thereof and after Explanation 1 as so numbered, the following Explanation shall be inserted, namely:-" Explanation 2.- The reference in clauses (e) and (f) of this section to the commencement of this Act shall be construed in relation to the Indian Institute of Technology, Roorkee as the reference to the date on which the provisions of the Institutes of Technology (Amendment) Act, 2002 come into force.".
