Section 83 in Manipur International University Act, 2018
83. Transitory provisions.
(1)All Statutes, Ordinances and - Regulations made under this Act shall in so far as they are not inconsistent with the provision of this Act, be deemed to have been made under this Act and shall -continue to -be in forte until they are superseded or modified by the Statutes, Ordinances, Rules or Regulations made under this Act.(2)All notices and orders, made or issued by any authority under this Act shall in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made or issued by the 'corresponding authority under this Act and shall continue to be in force until they are superseded or modified under this Act.(3)A person who holds any office in the University by virtue of his holding any other office of the University or, otherwise shall hold such office as long as he holds the other office and thereafter till his successor is duly nominated, appointed or elected.
