46. Appointment of Special Officer until Cluster University Authorities are duly Constituted.
(1)At any time after the passing of this Act and until such time as the Cluster University shall have been duly constituted or until such time as the Chancellor may desire, a special officer shall be appointed by the Chancellor for the University.(2)Subject to the superintendence of the Vice-Chancellor, the Special Officer shall frame the Statutes and Regulations as may be necessary to bring the Statutes and Regulations in conformity with the provisions of this Act. The modifications, alterations and additions proposed by the Special Officer shall, if approved by the Chancellor be deemed to have been made by the competent authority under this Act and shall continue to be in force until altered or superseded by the authority constituted under this Act.
