Section 62(4)(a) in West Bengal Green University Act, 2017
(a)the Constitution of the Governing Board and other bodies referred to in subsection (3) cannot be completed within the period of office of the first Vice- Chancellor appointed under sub-section (1), then on the expiry of such period, the Chancellor may in consultation with the Minister, on such terms and conditions as he thinks fit, appoint the first Vice- Chancellor whose period of office has expired or another person to be the Vice-Chancellor for the purpose of this section for such period not exceeding two years as the Chancellor thinks fit, or