(1)It shall be the duty of the first Vice-Chancellor-(a)to give recognition to institutions, if any, as far as possible consistently with the provisions of section 35, and(b)to make arrangements for constituting the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).], the Academic Council and other authorities of the University, within six months after the date of his appointment or such longer period not exceeding one year as the [State] [This word was substituted for the word 'Provincial' by Gujarat 6 of 1973, section 2 (1).] Government may, by notification in the Official Gazette, direct.(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.(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the [State] [This word was substituted for the word 'Provincial' by Gujarat 6 of 1973, section 2 (1).] Government may, by notification in the Official Gazette, direct.(4)The Statutes, Ordinances and Regulations framed by the first Vice-Chancellor shall, when confirmed by the respective authorities, be published in the Official Gazette.
