Section 73 in The SreeNarayanaGuru Open University Act, 2021
73. Transitional Provisions.—
(1)It shall be the duty of the first Vice-Chancellor appointed under this Act to make arrangements for constituting the authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding two years as the Government may, by notification direct.(2)Notwithstanding anything contained in this Act and until an authority or body is duly constituted under this Act, the first Vice-Chancellor may appoint any officer or any body temporarily for six months or till the constitution of the said authorities under the provisions of this Act, whichever occurs earlier, for such period to exercise any powers and perform duties of such authority or body under this Act.(3)The Government shall temporarily or permanently arrange the movable and immovable properties required for the establishment and functioning of this University, Regional Centres and Study Centres from any University established by State law or from the institutions under the control of such University, in consultation with the University concerned on the basis of such conditions.
