(1)The Chancellor shall, within three months from the date of the commencement of this Act, appoint, on such terms and conditions as he thinks fit, a person to be the Vice-Chancellor. For this purpose he/she may constitute an Advisory Board as described in section 12(1). A Joint Secretary in the Education (Higher) Department shall be the Secretary to the search Committee so constituted.(2)A Joint Secretary, Department of Higher Education, Government of Assam, nominated by Government shall act as the first Registrar of the University until a regular Registrar is appointed.(3)The existing bank balances, bank accounts of the Cotton College and Cotton College State University shall be the property of the Cotton University.(4)The first Vice-Chancellor shall, within a period of three months from the date of his appointment or within such longer period, not exceeding six months from the date of his appointment as the Vice-Chancellor, may by notification, direct and with the assistance of a Committee consisting of not more than six member nominated by the Chancellor, cause the first Statutes, the first Ordinances and the first Regulation so framed to come into force with effect from the date of such publication as if they were framed or made under the provisions of the Act relating to them.(5)The first Vice-Chancellor shall within three months or within such a longer period not exceeding six months as the State Government may, by notification direct, from the date of coming into force of the first Statutes, the first Ordinance and the first Regulation, cause arrangements to be made for constituting the first court, the first Executive Council, the first Post-Graduate Board in accordance with the first Regulations.(6)The State Government shall, by notification in the Official Gazette, appoint a date, and on and from such date the Authorities of the University constituted under section 23 shall commence to exercise the powers and duties conferred upon them by or under this Act, the first Statutes, and the first Regulations,(7)The first Statutes, the first Ordinances and the first Regulations of the University shall remain in force until new Statutes, new Ordinances and new Regulations are made under the provisions of this Act.(8)The first Vice-Chancellor may, subject to the sanction of the Chancellor appoint such administrative, ministerial and other staff as he deems necessary for giving effect to the provisions of this section.(9)Notwithstanding that all the officers and members of the Authorities, constituting the University have not been appointed, nominated, chosen or elected, as the case may be, the University shall be deemed to have come into existence on and from the date on which this Act comes into force.(10)The present Principal of Cotton College shall hold an administrative/ academic post deemed appropriate to the rank, qualification and status of the incumbent.
