- Notwithstanding anything contained in this Act,-(i)the existing Hon. Director of the Foundation holding the office at the time of commencement of this Act shall be deemed to have been appointed as the first Director. The Director subject to availability of funds discharges all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the Regulations and for that purpose may exercise any power or perform any duty which by this Act and the Regulations are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act and the Regulations;(ii)the Board functioning as such immediately before the commencement of this Act shall continue to so function until the Board is constituted for the University under this Act, but on the constitution of the Board under this Act, the members of the Board holding office before such constitution shall cease to hold office;(iii)the Academic Council functioning as such immediately before the commencement of this Act shall continue to so function until the Academic Council is constituted for the University under this Act, but on the constitution of the Academic Council under this Act the members of the Academic Council holding office before such constitution shall cease to hold office;(iv)the Finance Committee functioning as such immediately before the commencement of this Act shall continue to so function until the Finance Committee is constituted for the University under this Act, but on the constitution of the Finance Committee under this Act the member of the Finance Committee holding office before such constitution shall cease to hold office;(v)until the first Regulations of the University are made under this Act, the existing rules and regulations of the Mehsana, District Education Foundation, Ganpat Vidyanagar, Kherva, Mehsana as approved by the Board as in force immediately before the commencement of this Act, shall continue to apply to the University in so far as they arc not inconsistent with the provisions of this Act.
