Section 63 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
63. Repeal of certain enactments.
(1)The enactments in the schedule annexed to this Act are hereby repealed.(2)Notwithstanding such repeal, and subject to the provisions of section 64, all appointments made, orders issued, degrees, diplomas or certificates conferred or issued, privileges granted or other things done under any such enactments and in force immediately before the commencement of this Act shall, so far as they are not inconsistent with this Act, be deemed to have been respectively made, issued, conferred, granted or done under this Act ;(3)Notwithstanding the repeal of the Patna University Act, 1951 (Bihar Act XXV of 1951) and the University of Bihar Act, 1951 (Bihar Act XXVII of 1951), the State Government shall have the right to cause the accounts of the Universities established and incorporated under the said Acts to be audited by such agency as it thinks fit and on the receipt of the audit report to take such action thereon as it may consider necessary.
