Section 55 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
55. Transitory Provisions.-(I) any Officer or Authority of
the University of Cochin exercising any power or performingany duty under the Cochin University Act, 1971, immediatelybefore the commencement of this Act, shall for a period ofthree months from such commencement or unitl thecorresponding officer or authority is appointed, nominated orconstituted, as the case may be, inaccordanceswith the personsof this Act or the Students or Ordinances made thereunder,whichever is earlier continue to exercise suchpowers or perofrm such duties, as the case may be, so far assuch powersor duties, are not inconsistent with the provisionsof this Act.(2)The Statutes, Ordinances, Regulations, Rules,Byelaws and Orders in force immediately before thecommencement of this Act shall, in so far as they are notinconsistent with the provisions of this Act, continue to be inforce until they are replaced by the Statues, Ordinances,Regulations, Rules, Bye-laws or Orders framed under this Act.(3)All properties, all rights of whatever kind, used,enjoyed or possessed by, and all interests of whatever kindowned by or vested in, or held in trust by or for the Universityof Cochin constituted under thecochin University Act, 1971andand all liabilities legally subsisting against the said University,shall passto the Cochin University of Science and Technologyconstituted under this Act.
