Section 47 in Sri Sathya Sai University for Human Excellence Act, 2018
47. Transitional Provisions.
- Notwithstanding anything contained in any other provisions of this Act and the Statues,-(i)the first Vice-chancellor if any shall be appointed by the Chancellor;(ii)the first Registrar (Administration), the first Registrar (Evaluation) and the first Finance Officer shall be appointed by the Chancellor; and(iii)the first Board of Management, the first Finance Committee, the first Planning Board, the first Innovation and Research Council and the first Academic Council shall be constituted by the Chancellor.
