Section 61 in The Gujarat Ayurved University Act, 1965
61. Dissolution of Faculty constituted under Gujarat Medical Practitioners Act, 1963 and consequential amendments of that Act.
- On and from the date on which Section 5 comes into force-(i)the Gujarat Faculty of Ayurvedic and Unani Systems of Medicine constituted under the Gujarat Medical Practitioners' Act 1963 (Gujarat 6 of 1964) shall be dissolved and all property movable and immovable and all rights, powers and privileges of the said Faculty shall be transferred to and vest in the University and shall be applied to the objects and purposes for which the University is established;(ii)all debts, liabilities and obligations of the said Faculty shall be transferred to the University and shall thereafter be discharged and satisfied by it;(iii)all references in any enactment to the said Faculty shall unless a contrary intention appears be construed as references to the University;(iv)any will, deed, or other document whether made, executed or passed before or after the commencement of this section which contains any bequest, gift, terms or trust in favour of the said Faculty shall be construed as if the University was therein named instead of such Faculty;(v)all officers and servants in the employ of the Faculty immediately before the date of the commencement of this section shall be officers and servants of the University and shall until provision is otherwise made receive salaries and allowances and be subject to the conditions of service which they were entitled to or subject to on the date of the commencement of this section:Provided that:-(i)the service rendered by such officers and servants immediately before the date of the commencement of this section shall be deemed to be rendered under the University,(ii)if in the opinion of the University the services of any officer or servant are not necessary or suitable to the requirements of services under it, it may with the previous approval of the State Government discontinue the services of any such officer or servant and any officer or servant whose services are so discontinued shall be entitled to receive from the University such leave, pension, gratuity or other benefits as he would have if this Act had not been passed been entitled to receive on being invalided;(vi)the Gujarat Medical Practitioners' Act, 1963 (Gujarat 6 of 1964) shall be amended in the manner and to the extent specified in the Schedule.
