Section 41 in Bhagwant Global University Act, 2016
41. Transitional Provision.
- Notwithstanding anything contained in nay other provisions of this Act the Statues-(a)Subject to Section 14 to 15 the FIrst Vice-Chancellor and Pro Vice-chancellor, if any shall be appointed by the Chancellor and the said officer shall hold office for a term of three year.(b)The FIrst Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three year;(c)The First Board of Governor shall hold office for a term not exceeding three year;(d)The first Board of Management, the First Finance Committee and the First Academic Council shall be constituted by the Chancellor for a term of three year.
