64. Transitory powers of the first Vice-Chancellor.
(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 46, and(b)to make arrangement for constituting the Senate, the Syndicate 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 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 ten members nominated by the State Government-(a)subject to the provisions of this 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 and Ordinances 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 Government may, by notification in the Official Gazette, direct.(4)The Statutes and Ordinance framed by the first Vice-Chancellor shall when confirmed by the respective authorities be published in the Official Gazette.
