Section 47(5) in Mother Teresa Women's University Act, 1984
(5)Notwithstanding anything contained in this Act and the statutes and until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and duties of such authority under this Act and the statutes. Any officer so appointed or any Committee so constituted in lieu of any other authority shall cease to hold office or function, as the case may be, immediately after such authority is duly constituted.
