Section 63(3) in The Alipurduar University Act, 2018
(3)The first Vice-Chancellor shall within one year from the date of his appointment or within such longer period, not exceeding two years from the date of his appointment, as the State Government may direct, cause arrangements to be made for constituting the Court, the Executive Council, the Faculty Council for Post-graduate Studies, the Councils for Undergraduate Studies and the Boards of Studies in accordance with the provisions of the first Statutes, the first Ordinances and the first Regulations of the University as framed under sub-section (2), as if they had already come into force.
