Section 54(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(4)As from the appointed date, the following consequences shall ensue, namely :-(i)the Kulpati, holding office immediately before the appointed date, shall notwithstanding that his term of office has not expired, vacate his office;(ii)every person holding office as a member of the Court, the Executive or the Academic Council, as the case may be immediately before the appointed date shall cease to hold that office;(iii)until the Court, Executive Council or Academic Council, as the case may be is reconstituted in accordance with the provisions as modified, the Kulpati appointed under Sections 12 and 13 as modified, shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Court, the Executive Council or Academic Council :Provided that the Kuladhipati may, if he considers it necessary so to do, appoint a committee consisting of an educationist, an administrative expert and a financial expert to assist the Kulpati so appointed in exercise of such powers and performance of such duties.
