Section 5(e) in The Institutes Of Technology (Amendment) Act, 2002
(e)on the commencement of the Institutes of Technology (Amendment) Act, 2002 , the Vice- Chancellor of the University of Roorkee, appointed under the provisions of the Roorkee University Act, 1947 (U. P. Act IX of 1948 ) shall be deemed to have been ppointed as Director under the Act, and shall hold office for a period of three months or till such time the Director is appointed, whichever is earlier. Explanation.- The reference in this section to the commencement of this Act shall be construed in relation to the Indian Institute of Technology, Roorkee as the reference to the date on which the provisions of the Institutes of Technology (Amendm nt) Act, 2002 come into force.".
