(9)On and from appointed day the Kalyani University Act, 1960 shall stand repealed and thereupon -(a)the Statutes, the Ordinances and the Regulations of the former University shall, subject to the provisions of sub-section (5), stand repealed and all authorities or bodies of the former University shall cease to function;(b)all colleges and institutions affiliated to or recognized by the former University and continuing as such immediately before the appointed day shall be deemed to be affiliated to, or recognized by, the University;(c)all colleges or institutions of whatever kind established, maintained or managed by the former University prior to the appointed day shall be deemed to be colleges or institutions established, maintained or managed by the University under this Act;(d)all affairs, functions or activities of the former University including studies and examinations, commenced and in progress before the appointed day, shall be deemed to be in progress as if they had been commenced by the University under this Act;(e)all things done or deemed to have been done, and all actions taken or deemed to have been taken and all appointments made by the former university under the Kalyani University Act, 1960 shall be deemed to be things done or actions taken or appointments made by the University under this Act as if this Act had been in force when such things were done or such actions were taken or such appointments were made:Provided that until such repeal, references to the Vice-Chancellor under the said Act shall be deemed to be references to the first Vice-Chancellor under this Act.
