Section 70(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(2)Notwithstanding the repeal of the said Acts -(i)any person holding office immediately before the commencement of this Act of Vice-Chancellor of an existing University shall, on such commencement, be the Vice-Chancellor of the corresponding University and shall continue to hold the said office on the same terms and conditions till his term of office as Vice-Chancellor of the existing University would have expired had he continued to be as such or till he ceases to be the Vice Chancellor by reason of death, resignation or otherwise and shall exercise all the powers and perform all the duties conferred on the Vice-Chancellor of the corresponding University by or under this Act:Provided that, in the case of Vice-Chancellor of the Marathwada Krishi Vidyapeeth, his term of office shall include any extension of term, not exceeding a period of two years in the aggregate from the date of his appointment, which may be granted to him by the Chancellor, even after the commencement of this Act;(ii)from the date of commencement of this Act until such time as the Executives Council of the University is constituted in accordance with section 30 holds it first meeting, the Executive Council consisting of the following members shall be deemed to be constituted for the purpose of this Act, Namely:-(a)The Vice-Chancellor ex-officio Chairman;(b)The Director of Agriculture or an Additional Director of Agriculture deputed by the Director of Agriculture;[***] [Deleted '(c) The Director of Animal Husbandry or a Joint Director of Animal Husbandry deputed by the Director of Animal Husbandry;' by Maharashtra Animal and Fishery Sciences University Act, 1998 (Mah. Act No. 17 of 1998).](d)One Director of the University to be nominated by the Pro-Chancellor;(e)One Dean to be nominated by the Pro-Chancellor;(f)One agricultural scientist to be nominated by the Chancellor;(g)One progressive farmer to be nominated by the Pro-Chancellor;(h)One representative of the Indian Council of Agricultural Research;(i)Three members of the Maharashtra Legislative Assembly to be nominated by the State Government;(j)Two members of the Maharashtra Legislative Council to be nominated by the State Government;(k)The Chairman of Agriculture Committee of one Zilla Parishad on the University area to be nominated by the Pro-Chancellor;[(ii-a)] [Sub-clause (1) was re-numbered and re-lettered as clause (ii-a) of sub-section (2) by Maharashtra 22 of 1991, Second Schedule.] The Registrar shall be ex-officio Secretary of the Executive Council;(iii)from the date of commencement of this Act until such time as the Academic Council constituted in accordance with the provisions of Section 33 holds its first meeting, the Academic Council consisting of the following members shall be deemed to be constituted for the purposes of this Act namely:-(a)The Vice-Chancellor - ex-officio Chairman;(b)The Director of Instruction;(c)The Director of Research;(d)The Director of Extension Education;(e)Two Deans of Faculties to be nominated by the Pro-Chancellor;(f)Two Associate Deans to be nominated by the Pro-Chancellor;(g)Two Principals of affiliated colleges and recognised institutions to be nominated by the Pro-Chancellor;[(iii-a)] [Sub-clause (h) was re-numbered and re-lettered as clause (iii-a) of sub-section (2) by Maharashtra 22 of 1991.] The Registrar Shall be ex-officio Secretary of the Academic Council;(iv)all colleges which stood affiliated to any existing University immediately before the commencement of this Act, shall be deemed to be affiliated to the corresponding University under this Act, till their affiliation is withdrawn by the corresponding University under this Act or till they are converted into constitutent colleges under this Act, whichever is earlier;(v)all other educational institutions which were entitled to any privileges of any existing University shall be entitled to similar privileges of the corresponding University;(vi)all graduates registered or deemed to be registered as graduates of any existing University shall be deemed to be registered as graduates of the corresponding University;(vii)all property, movable or immovable, and all rights, interest of whatsoever kind, powers and privileges of any existing University shall be transferred to, and shall, without further assurance, vest in, the corresponding University and be applied to the object and purposes for which the corresponding University is constituted;(viii)all benefactions accepted or received by any existing University and head by it immediately before the commencement of this Act, shall be deemed to have been accepted or received or held by the corresponding University under this Act, and all the conditions on which such benefactions were accepted or received or held shall be deemed to be valid under this Act, notwithstanding that such conditions may be inconsistent with any of the provisions of this Act;(ix)all debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against any existing University shall be discharged and satisfied by the corresponding University;(x)any will deed or other document made before the commencement of this Act, which contains any bequest, gift, terms or trust in favour of an existing University shall, on and from the commencement of this Act, be construed as if the corresponding University is named therein instead of the existing University;(xi)all references in any enactment or other instrument issued under any enactment to any existing University shall be construed as references to the corresponding University;(xii)the appointment of the Registrar and all other officers and employees of any existing University and validly made and subsisting immediately before the commencement of this Act shall be deemed to have been made under; and for the purposes of the Act the corresponding University and the Registrar and such other officers and employees shall continue to hold office or employment, except in so far as such appointments may be terminated or conditions thereof may be altered by a competent authority;(xiii)all Statutes made under the Acts repealed in respect of any existing University shall, in so far as they are not inconsistent with the provisions of W Act, continue in force and be deemed to have been made under this Act, in respect of the corresponding University by the Executive Council of that University until they are superseded or modified by the Statutes made under this Act;(xiv)All Regulations made by the Executive Council, the Academic Council or the Faculties or other authority of any existing University shall, in so far as they are not inconsistent with the provisions of the Act, continue in force and be deemed to have been made under this Act by the Executive Council, the Academic Council, the Faculties or other authority, as the case may be of the corresponding University until they are superseded or modified by the Regulations made under this Act;(xv)All notices and orders made or issued by any authority under any of the Acts repealed by this section shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued by the corresponding authority until they are superseded or modified under this Act:Provided that, no Statutes, Regulations notices or orders made or issued under any of the Acts repealed by this section and in force immediately before the commencement of this Act, shall be deemed to be inconsistent with the provisions of this Act by reason only that the power to make or issue such Statute, Regulation, rule, notice or other under this Act vests in a different authority or body or officer or that the subject matter thereof is permissible only under a different form of subordinate legislation or instrument to be made under this Act.
