Section 42 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
42. Transitional Provisions.
- Notwithstanding anything contained in this act and the Statutes:-(a)The first Vice-Chancellor, the first Registrar and the first Controller of examination shall be appointed by the State Government and they shall be governed by the terms and conditions of service specified by the Statutes:Provided that the first Vice-Chancellor shall be eligible for appointment in the manner specified in the Statutes for another term;(b)The first Executive Council shall consist of not more than fifteen members who shall be nominated by the Chancellor and they shall hold office for a term of two years, and(c)(i)The first Planning Board shall consist of not more than ten members who shall be nominated by the Chancellor and they shall hold the office for a term of two years.(ii)The Planning Board shall in addition to the powers and functions conferred on it by this Act, exercise the powers of the Academic Council, until the Academic Council is constituted under the provisions of this Act and the Statutes, and in the exercise of such powers, the Planning Board may co-opt such members as it may decide.
