Section 40(2) in The Dibrugarh University Act, 1965
(2)The First Vice-Chancellor shall within a period of three months from the date of his appointment within such longer period not exceeding six months from the date of his appointment as the Chancellor may, by notification, 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 Ordinances, and the first Regulations of he University to be framed or made and published with the approval of the Chancellor and the first Statutes, the first Ordinances and the first Regulations 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 this Act relating to them.
