Section 10(9) in The Guru Nanak Dev University Amritsar Act, 1969
(9)The Vice-Chancellor shall exercise such other powers as may be prescribed by the Statutes and Ordinances.[Validation - Anything done or any action taken (including the appointment of any person and anything done or action taken by such person) or purported to have been done or taken under or for the purposes of the principal Act on or after the 21st day of November, 1984 and before the commencement of this Act shall be deemed to have been validly done or taken in accordance with law as if the provisions of the principal Act as amended by section 2 had been in force at all material times.] [Vide President's Act No. 4 of 1985]
