Section 21(2) in The Assam Agricultural University Act, 1968
(2)Any order passed by the Vice-Chancellor in exercise of the powers conferred on him by Clauses (b), (d) and (e) of sub-section (1) shall continue to have effect after the expiry of the period specified thereunder until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.
