Section 44 in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
44.
Notwithstanding anything contained in this Act and the Statutes,-(a)the first Vice-Chancellor shall be appointed by the Government in such manner and on such condition as may be deemed fit and the said officer shall hold office for such term not exceeding five years, as may be specified by the Government;(b)the first Registrar and the first Finance Officer shall be appointed by the Government and each of the said officers shall hold office for a term of three years;(c)the first Governing Body and the first Executive Council shall consist of not more than thirty-one and eleven members respectively, in addition to the exofficio members, who shall be nominated by the Government and shall hold office for a term of three years; and(d)the first Academic and Activity Council shall consist of not more than twenty-one members, who shall be nominated by the Government and they shall hold office for a term of three years:Provided that if any vacancy occurs in the above offices or authorities, the same shall be filled by appointment or nomination, as the case may be, by the Government and the person so appointed or nominated shall hold office for a period as the officer or the member in whose place he is appointed or nominated would have held office, if such vacancy had not occurred.
