Section 68 in The Maharaja Sayajirao University of Baroda Act, 1949
68. Transitory powers of the first Vice-Chancellor.
(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the authorities of the University other than the Senate and the Syndicate within six months after the date of his appointment or such longer period not exceeding one year as the Government may direct.(2)The first Vice-Chancellor shall make provisions Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the method of election to the aforesaid authorities.(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as may be determined by the Vice-Chancellor.(4)The first Vice-Chancellor shall, also subject to the provisions of this Act and the approval of the Chancellor, frame the first Statutes and Ordinances under this Act and submit them for confirmation to the Senate and the Syndicate respectively and shall when confirmed be published in the Official Gazette.
