Section 46 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
46. Non-applicability of the Act.
(1)Subject to the provisions of sub-sections (2) and (8), the Jawaharlal Nehru Technological University Act, 1972 which was repealed by the Jawaharlal Nehru Technological Universities Act, 2008 shall, with effect on and from the commencement of this Act cease to apply in respect of the colleges and institutions to which the provisions of this Act extend.(2)Such cessation shall not affect,-(a)the previous operation of the said Act 16 of 1972 in respect of the colleges and institutions to which the provisions of this Act extend, or(b)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act, 1972 or(c)any investigation, legal proceeding or remedy in respect of such penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the provisions of Jawaharlal Nehru Technological University Act, 1972 and in force on the appointed day, shall, in so far as they are not inconsistent with this Act, continue to be in force in the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.(4)All property, movable or immovable and all rights, interests whatever kind powers and privileges of the University shall be transferred to and vest in the Jawaharlal Nehru Architecture and Fine Arts University and shall be applied to the objects and purposes for which the University is constituted.(5)All benefactions accepted or received by the University immediately before the commencement of this Act shall be deemed to have been accepted or received by the University under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act.(6)All debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University.(7)All references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as references to the Jawaharlal Nehru Architecture and Fine Arts University deemed to have been constituted under this Act.(8)The appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purpose of this Act, and such officers, teachers and employees shall continue to hold office, subject to the conditions governing the terms of their office or employment.
