Section 39(1) in University of Heatlh Sciences, Karnal Act, 2016
(1)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 adaption or modifications, as may be made therein by the Vice-Chancellor with the endorsement of the Executive Council and approval of the Chancellor, in so far as they are not inconsistent with the provisions of this Act, be deemed to be Statutes, Ordinances and Regulations made under the appropriate provisions of this Act.
