Section 21 in The Assam Agricultural University Act, 1968
21. Extraordinary powers of the first Vice-Chancellor.
(1)The first Vice-Chancellor, for a period of one year from the date of his appointment or for such shorter period as may be determined by the Chancellor shall have the following powers :(a)Subject to the approval of the Chancellor to make the first statutes to provide for functioning of the University ;(b)With the previous approval of the Chancellor to constitute provisional authorities and bodies and on their recommendation make rules for the conduct of the work of the University ;(c)Subject to the control of the Chancellor, to make such financial arrangements and to incur such expenditures as may be necessary to enable this Act and any part thereof to be brought into operation ;(d)With the previous sanction of the Chancellor, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation :(e)With the previous sanction of the Chancellor, to appoint Committees that he may think necessary for discharging such of the functions as he may direct.(f)Generally to exercise all or any of the powers conferred on the Board by this Act or the Statutes.(2)Any order passed by the Vice-Chancellor in exercise of the powers conferred on him by Clauses (b), (d) and (e) of sub-section (1) shall continue to have effect after the expiry of the period specified thereunder until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.
