65. Extraordinary powers of the first Vice-Chancellor.
- The Vice-Chancellor appointed under section 62 shall have the following powers until the Board of Management commences to exercise its functions, namely:-(a)with the previous approval of the Chancellor, 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 arrangement as may be necessary to enable this Act or any part thereof for bringing into force;(d)with the sanction of the Chancellor, to make, for a period not exceeding three years, such appointments as may be necessary by or under this Act;(e)to appoint any committee as he may think fit, to discharge such of his functions as he may direct; and(f)generally to exercise all or any of the powers conferred on the Board of Management by or under the provisions of this Act.
