Section 86 in The Karnataka State Law University Act, 2009
86. Transitory powers of the first Vice Chancellor.
(1)Notwithstanding anything contained in this Act, the First Vice-Chancellor may with the previous approval of the Chancellor and subject to or otherwise discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and for that purpose exercise any powers or perform any duties which by this Act are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act.(2)It shall be the duty of the first Vice Chancellor to make arrangements for constituting the Syndicate and other Authorities of the University within six months from the date of commencement of this Act or such longer period not exceeding one year as the Government may, by notification, direct.(3)The first Vice Chancellor shall, in consultation with the Chancellor, make such Statutes as may be necessary for the functioning of the University.(4)It shall be the duty of the first Vice Chancellor to draft such Statutes as may be immediately necessary and submit them to the Competent Authority for approval.(5)Notwithstanding anything contained in this Act and until such time an authority is duly constituted under the Act, the first Vice Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act.
