Section 10 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
10. Appointment and Term of the first Vice-Chancellor.
(1)Within six months from the commencement of this Adhiniyam, the first Vice-Chancellor shall be appointed by the Chancellor in consultation with the Government for a period not exceeding five years or till the attainment of superanuation age of 65 years whichever is earlier and on salary and such other terms and conditions as the Chancellor may think fit:Provided that, the Vice-Chancellor so appointed shall not be eligible for reappointment for another term.(2)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Executive Council, the Academic Council and such other authorities of the Vishwavidyalaya specified in section 21 within one year from the commencement of this Adhiniyam, or such longer period, not exceeding one and a half year, as the Government may, by notification, allow.(3)The authorities constituted under Section 21 shall commence to exercise their powers and perform their functions on such date or dates as the Government may, by notification, specify.(4)It shall be the duty of the first Vice-Chancellor to make, with the approval of the Chancellor, such statutes, ordinances and regulations as may be necessary, and make them available to the respective authorities, competent to deal with them and such statutes, ordinances and regulations shall be published in the Chhattisgarh Gazette.(5)Notwithstanding anything contained in this Adhiniyam and the statutes, ordinances and regulations, until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and functions of such authority under this Adhiniyam, the statutes, ordinances and the regulations.
