(2)The first Vice-Chancellor shall with the assistance of the Advisory Committee consisting of not more than fifteen members nominated by the [State] [This word was substituted for the word 'Provincial' by Gujarat 6 of 1973, section 2 (1).] Government-(a)subject to the provisions of the Act and the approval of the Chancellor,-(i)make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business,(ii)draw up any rules that may be necessary for regulating the method of election to the aforesaid authorities,(b)frame the first Statutes, Ordinances and Regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.
