Section 58 in Atal Medical and Research University, Himachal Pradesh Act, 2017
58. Continuance of statutes, ordinances etc.
- Until statutes, ordinances and regulations are made under appropriate provisions of this Act, the statutes ordinances and regulations framed under the relevant laws and in force immediately before the commencement of this Act, shall subject to such adaptations or modifications as may be made therein by the Vice-Chancellor with the endorsement of the Board of Management and approval of the Chancellor, in so far as they are not inconsistent with the provisions of this Act, deemed to be statutes, ordinances and regulations made under the provisions of this Act.
