Section 39(2) in Assam Science & Technology University Act, 2009
(2)The first Vice-Chancellor shall, within a period of three months from the date of his appointment or within such longer period not exceeding six months from the date of his appointment as the Chancellor may notify direct, and with the assistance of a committee consisting of not more than six Members nominated by the Chancellor, cause the first Statutes, the first Ordinance, and the first Regulations, of the University to be framed or made and published with the approval of the Chancellor and the first Statutes, the first Ordinances and the first Regulation so framed shall come into force with effect from the date of such publication as if they were framed or made under the provisions of the Act relating to them.
