Section 42(1) in Gujarat Biotechnology University Act, 2018
(1)Notwithstanding anything contained in section 21, for a period of not exceeding three years immediately after coining in to force of this Act, the State Government shall have the power of appointing the first Director General on such terms and conditions as the State Government thinks fit, and such appointed person shall exercise all the powers and discharge all the functions of the Director General.
