Section 73(2) in The SreeNarayanaGuru Open University Act, 2021
(2)Notwithstanding anything contained in this Act and until an authority or body is duly constituted under this Act, the first Vice-Chancellor may appoint any officer or any body temporarily for six months or till the constitution of the said authorities under the provisions of this Act, whichever occurs earlier, for such period to exercise any powers and perform duties of such authority or body under this Act.
