Section 47 in KLE Technological University Act, 2012
47. Transitional provisions.
- Notwithstanding anything contained in any other provisions of this Act and the Statutes:-(i)the first Vice-Chancellor and Pro-Vice-Chancellor, if any shall be appointed by the Chancellor;(ii)the first Registrar and the first Finance Officer shall be appointed by the Chancellor; and(iii)the first Executive Council, the first Finance Committee, the first Research Council and the first Academic Council shall be constituted by the Chancellor.
