Section 47 in Mother Teresa Women's University Act, 1984
47. Transitory powers of the first Vice-Chancellor:-
(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Academic Committee, the Executive council and such other authorities of the University within six months after the notified date or such longer period not exceeding one year after the expiry of the said period of six months, as the Government may, by notification, direct.(2)The first Vice-Chancellor shall, in consultations with the Government, make such rules as may be necessary for the functioning of the University.(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date as the Government may, by notification, specify in this behalf.(4)It shall be the duty of the first Vice-Chancellor to draft such statutes as may be necessary and submit them to the Executive Council for their disposal, such statutes when framed shall be published in the Tamil Nadu Government Gazette.(5)Notwithstanding anything contained in this Act and the statutes and 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 duties of such authority under this Act and the statutes. Any officer so appointed or any Committee so constituted in lieu of any other authority shall cease to hold office or function, as the case may be, immediately after such authority is duly constituted.
