Section 63 in Birsa Munda Tribal University Act, 2017
63. Extra ordinary powers of first Vice-Chancellor.
- The First Vice-Chancellor appointed under section 61 shall have powers until the Executive Council commences to exercise its functions:-(a)with the previous approval of the State Government, to make additional Statutes to provide for any matter not provided for by the first Statutes;(b)to constitute provisional authorities and bodies and on their recommendations, to make rules providing for the conduct of the functions of the University;(c)subject to the control of the Stale Government, to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into force;(d)with the sanction of the State Government, to make for a period not exceeding two years such appointments as may be necessary to enable this Act or any part thereof to be brought into force;(e)to appoint any committee, as he may think fit, to discharge such of his functions as he may direct; and(f)generally to exercise all or any of the powers conferred on the Executive Council by or under the provisions of this Act.
