Section 55(2) in Gujarat University (Amendment) Act, 1972
(2)The Senate and the Syndicate of the Gujarat University functioning immediately before such commencement shall, on and from such commencement, be deemed to be the Court and the Executive Council respectively of the said University and such Court and Executive Council and every other authority of the said University functioning immediately before such commencement shall, notwithstanding that their constitution has been rendered inconsistent with the provisions of the principal Act as amended by this Act, continuo after such commencement to exercise the functis of the corresponding authorities under the principal Act as amended by this Act, until the date of the expiry of six months from such commencement:Provided that the Senate which continues to function as the Court under this sub-section shall not exercise the function specified in sub-section (1) of section 10.
