(2)The first Vice-Chancellor shall-(a)subject to the provisions of the Act in consultation with the State Government, -(i)make provisional Statutes necessary for constituting the authorities of the University and relating to the procedure at their meetings and the transaction of their business;(ii)draw up rules that may be necessary for regulating the method of constitution of authorities.(b)frame the first Statutes and Regulations under the Act and submit them for confirmation of the respective authorities when they commence to exercise their functions. Such Statutes and Regulations when confirmed by the respective authority shall be published in the Official Gazelle.
