Section 43 in Manipur University of Culture Act, 2015
43. Transitional provisions.
- Notwithstanding anything contained in the Act and the Statutes: -(a)the first Vice-Chancellor shall be appointed by the Chancellor and the said officers shall hold office for a term of three years;(b)the first Registrar and the first Finance Officer shall be appointed by the Chancellor and each of the said officers shall hold office for a term of three years;(c)the first Court and the first Executive Council shall consist of not more than thirty members and eleven members, respectively, who shall be nominated by the Chancellor and shall hold office for a term of three years;(d)the first College Development Council shall consist of not more than ten members who shall be nominated by the Chancellor and they shall hold office for a term of three years;(e)the first Academic Council shall consist of not more than twenty one members, who shall be nominated by the Chancellor and they shall hold office for a term of three years.Provided that if any vacancy occurs in the above officers or authorities, the same shall be filled by appointment or nomination as the case may be, by the Chancellor, and the person so appointed or nominated shall hold office for so long as the officer or member in whose place he is appointed or nominated would have held office, if such vacancy had not occurred.The Schedule(See Section 26)The Statute of The University
