Section 60 in Rajiv Gandhi University of Health Sciences Act, 1994
60. Transitory powers of the first Vice-Chancellor.
(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Syndicate and other Authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding one year as the Government may, by notification, direct.(2)The fist Vice- Chancellor shall, in consultation with the Chancellor, make such rules as may be necessary for the functioning of the University.(3)It shall be the duty of the first Vice-Chancellor to draft such Statutes as may be immediately necessary and submit them to the Competent Authority for approval.(4)Notwithstanding anything contained in this Act and until such time an authority is duly constituted under the Act, 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.
