Section 39 in Assam Science & Technology University Act, 2009
39.
(1)The Chancellor shall, within three months from the date the commencement of this Act, appoint, on such terms conditions as he thinks fit, a person to be the Vice-Chancellor.(2)The first Vice-Chancellor shall, within a period of three months from the date of his appointment or within such longer period not exceeding six months from the date of his appointment as the Chancellor may notify direct, and with the assistance of a committee consisting of not more than six Members nominated by the Chancellor, cause the first Statutes, the first Ordinance, and the first Regulations, of the University to be framed or made and published with the approval of the Chancellor and the first Statutes, the first Ordinances and the first Regulation so framed shall come into force with effect from the date of such publication as if they were framed or made under the provisions of the Act relating to them.(3)The first Vice-Chancellor shall within three months or within such a longer period not exceeding six months as the State Government, by notification direct, from the date of coming into force of the first Statutes, the first Ordinance and the first Regulation cause arrangements to be made for constituting the first Court, the first Executive Council, the first Post-Graduate Board in accordance with the first Regulations.(4)The State Government shall by notification in the Official Gazette, appoint a date, and on and from such date the authorities of the University constituted under sub-section (3) shall commence to exercise the powers and duties conferred upon them under this Act, the first Statutes, the first Ordinances and the first Regulations,(5)The first Statutes, the first Ordinances and the first Regulations of the University shall remain in force until new Statutes, new Ordinances and the first Regulations are made under the provision of this Act.(6)The first Vice-Chancellor may, subject to the sanction of the Chancellor appoint such administrative, ministerial and other staff as he deems necessary for giving effect to the provisions of the sanction.(7)Notwithstanding that all the officers and members of the authorities, constituting the University have not been appointed, nominated, chosen or-elected as the case may be, the University shall be deemed to have come into existence on and from the date on which this Act comes into force.
