Section 70 in Bhakta Kavi Narsinh Mehta University Act, 2015
70. Extraordinary powers of first Vice-Chancellor.
- The Vice-Chancellor appointed under section 68 shall have powers until the Executive Council commences to exercise its functions,-(a)with the previous approval of the State Government to make additional Statutes to provide for any matter not provided for by the first Statutes;(b)to constitute provisional authorities and bodies and on their recommendations to make rules providing for the conduct of the work of the University;(c)subject to the control of the State Government, to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into force;(d)with the sanction of the State Government, to make for a period not exceeding two years such appointments as may be necessary to enable this Act or any part thereof to be brought into force;(e)to appoint any committee as he may think fit, to discharge such of functions as he may direct; and(f)generally to exercise all or any of the powers conferred on the Executive Council by or under the provisions of this Act.
