Section 40 in Vinayaka Missions Sikkim University Act, 2008
40. Transitional provisions.
- Notwithstanding anything contained in any other provisions of this Act and the Statutes :-(a)the first Pro-Chancellors shall be appointed by the Chancellor and the said officers shall hold office for a term of five years;(b)the first Vice-Chancellor shall be appointed by the Chancellor and the said officer shall hold office for a term of five years;(c)The first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of five years;(d)The first Board of Governors shall hold office for a term not exceeding five years;(e)The first Board of Management, the first Finance Committee and the first Academic Council shall be constituted by the Chancellor for a term of five years.
