Section 39 in University of Heatlh Sciences, Karnal Act, 2016
39. Continuance of Statutes, Ordinances etc.
(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.(2)Notwithstanding anything contained in this Act, the Statutes or the Ordinances or the Regulations,-(a)any student, who immediately prior to the commencement of this Act, was studying for degree in Health Sciences of the Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak or the Kurukshetra University or any other university in the State in accordance with the Regulations in force under the respective Acts under which these universities were established, may until such examinations are provided by University, be admitted to the examination of the Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak or the Kurukshetra University, or any other university in the State and be conferred the degree in Health Sciences of the respective universities, for which he qualified on the result of such examination;(b)if Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak or the Kurukshetra University, or any other university in the State had held any examination, the result of which have been published but the degrees relating thereto have not been conferred or issued or the result of any such examination has not been published by the said university, then such examination shall be deemed to have been held by the respective university as mentioned above.
