Section 42(2) in The Netaji Subhas Open University Act, 1997
(2)The first Vice-Chancellor, in consultation with the State Government and after giving due regard to any suggestion given by it, shall, with the assistance of a committee consisting of not less than six members nominated by the State Government, cause the first Statutes, the first Ordinances and the first Regulations of the University to be made. The first Statutes, the first Ordinances and the first Regulations shall come into force after the first Chancellor has approved the same in consultation with the Minister, with effect from such date or dates as the first Chancellor may appoint.
