(1)The Chancellor shall, within three months from the date of the commencement of this Act, appoint, on such terms and conditions as he thinks fit, a person as the Vice-Chancellor.(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.(3)The First Vice-Chancellor shall within three months or within such a longer period not exceeding six months, as the State Government by notification direct from the date of coming into force of the first Statutes, the first Ordinances and the first Regulations cause arrangements to be made for constituting the first Court, the first Executive Council, the first Academic Council, the first Post-Graduate Board and the first Under-Graduate Board in accordance with the first Regulations.(4)The State Government shall, by notification in the official Gazette, appoint the date, and on and from such date the Authorities of the University constituted under sub-section (3) shall commence to exercise the powers and duties conferred upon them by or under this Act, the first Statutes, the first Ordinances and the first Regulations.(5)The first Statutes, the first Ordinances and the first Regulations of the University shall remain in force until new Statutes, new Ordinances and new Regulations are made under the provisions of this Act.(6)The first Vice-Chancellor may, subject to the sanction of the Chancellor, appoint such administrative, ministerial and other staff as he deems necessary for giving effect to the provisions of the sanction.(7)Notwithstanding that all the officers and the members of the Authorities, Constituting the University have not been appointed, nominated, chosen or elected, as the case may be, the University shall be deemed to have come into existence on and from the date on which this Act comes into force.
