(6)The Administrator shall take all necessary steps for the reconstitution of the authorities and for tilt appointment of the Vice-Chancellor so that the members of the said authorities and the Vice-Chancellor can assume office upon the expiry of the notified order:Provided that notwithstanding anything contained in my other provision of this Act; the State Government may, in consultation with die Chancellor, appoint the officer acting as the Administrator to be the Vice-Chancellor of the concerned University with effect from the date of expiry of the notified order for such term not exceeding three years as they may fix,
