Section 67 in Gujarat Organic Agricultural University Act, 2017
67. Extraordinary Powers of First Chancellor.
- The first Vice-Chancellor appointed under section 65 shall have the following powers until the Board commences to exercise its functions, namely: -(a)with the previous approval of the Chancellor, 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 work of the University;(c)subject to the control of the State Government, to make such financial and land or office arrangements, as may be necessary to enable this Act or any part thereof to be brought into force;(d)with the sanction of the Chancellor, to make, such appointment 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 Board by or under the provisions of this Act.
