Section 38 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004
38. Transitional provisions.
- Notwithstanding anything contained in this Act and the Statute : -(a)the State Government shall appoint an officer on special duty for a term not exceeding two years. The terms and conditions of the officer on special duty shall be stated in his letter of appointment;(b)the officer on special duty shall have powers of Kulpati ;(c)the first Executive Council shall consist of not more than fifteen members who shall be nominated by the Kuladhipati on the advice of the State Government and they shall hold office for a term of three years; and(d)(i)the first planning board shall consist of not more than eleven members who shall be nominated by the Kuladhipati on the advice of the State Government and they shall hold office for a term of three years;(ii)the planning Board shall, in addition to the powers and functions conferred on it by this Act, exercise the powers of the Academic Council and the Board of Studies until the Academic Council and the Board of Studies are constituted under the provisions of this Act and the Statutes, and in the exercise of such powers, the Planning Board may co-opt such members as it may decide.
