(a)Unless otherwise expressly provided for, any appointment, notification, order, scheme, Regulation form or by-law made or issued under the Panjab University Act, 1882 (XIX of 1882), and with the Indian Universities Act, 1904 (VIII of 1904) shall, so far as it is not inconsistent with the provisions of this Act, continue in force and shall be deemed to have been made or issued under this Act unless and until it is superseded by an appointment, notification, order, scheme, rule, statute, regulation form or by-law made under this Act.
