Section 2A(2) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
(2)In relation to the Universities to be established under sub-section (1), -(a)the slate Government shall appoint interim officers of the Universities . (other than the Chancellor) and shall constitute interim authorities of such Universities, in such manner as it thinks fit;(b)The officers appointed and members of the authorities constituted under clause (a) shall hold office for a term of two years from the date of such appointment or constitution as the case may be ;(c)The State government shall take steps for the appointment of officers and constitution of authorities of such Universities in accordance with the provisions of this Act, so that the same may be completed before the expiry of the respective terms of the interim officers and members under clause (b).
