Section 39(2) in The Institutes of Technology Act, 1961
(2)Notwithstanding such repeal, the provisions of the said Act set out in the Schedule shall continue to have effect:Provided that in the said provisions, the expression "this Act" means the said provisions.The Schedule(See section 39)Provisions of the Indian Institute of Technology (Kharagpur) Act, 1956, continued in force.
