Section 24(5) in Sree Sankaracharya University of Sanskrit Act, 1994
(5)(a)Notwithstanding anything contained in sub-sections (1) to (4), the Chancellor may, on the advice of the Government, appoint a suitable person who has not completed sixty-two years of age as the first Vice-Chancellor on a part-time or wholetime basis for a period not exceeding thirty months.(b)The first Vice-Chancellor shall exercise the powers and perform the duties and functions of all the authorities of the University also until they are duly constituted within two years from the date of his appointment.
