Section 29 in The Visva-Bharati (Amendment) Act, 1984
29. Saving.-
Anything done, any action taken or any degree or other academic distinction conferred by the Visva-Bharati before the commencement of this Act shall, notwithstanding any change made by this Act in the constitution of the Samsad (Court), the Karma-Samiti (Executive Council), the Siksha- Samiti (Academic Council), or any other authority of the University, be valid as if such thing were done, action were taken or degree or other academic distinction were conferred under the provisions of the principal Act as amended by this Act.
