Section 19A in Dr. B.R. Ambedkar Open University Act, 1982
19A. [ Special provision as to the Re-constitution of [Executive Council] and the members thereof. [Section 19A with marginal heading inserted by Act No.17 of 1985.]
- Notwithstanding anything in this Act,-(a)the members of the [Executive Council] constituted and functioning before the commencement of section 8 of the Andhra Pradesh University Acts (Second Amendment) Act, 1985 (hereinafter referred to as the said Act) shall continue to be such members and function only until a new [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] is reconstituted in accordance with the provisions of this Act as amended by the said Act;(b)on the reconstitution of such new [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] in accordance with the provisions of this Act as amended by the said Act, the members of the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] holding office immediately before such reconstitution shall cease to be such members; and(c)the persons, if any elected or nominated as members to the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] in accordance with the provisions of this Act prior to the commencement of the said Act shall not have the right to be or to enter into office as such members after the commencement of the said Act.]
