Section 21 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
21. Transitional provisions.
(1)The Faculty of Indian Medicine, Punjab, notified and constituted under Punjab Government, Health Department, Notification No. HBII-24(15)1961/3607, dated the 27th January, 1961, shall, until the Faculty is established and constituted under and in accordance with the provisions of this Act, be deemed to be the Faculty established and constituted under this Act for the purpose of carrying out the provisions of this Act.(2)Anything done or any action taken by the Faculty of Indian Medicine, Punjab, so notified and constituted (including any appointment made, notification, order, instruction or direction issued, bye-law or form framed, qualifying or other examinations held, training or courses of studies prescribed, degrees, diplomas or certificates conferred, granted or issued, institutions recognized or affiliated, fees fixed or levied or stipends, scholarships, medals, prizes or rewards awarded) shall be deemed to have been done or taken under the provisions of this Act and shall continue to be in force accordingly unless and until superseded or amended by anything done or any action taken under this Act.[Section 3A inserted by ibid.]
