Notwithstanding anything contained in this Act and the Statutes,—(a)The first Vice-Chancellor shall be appointed by the Chancellor in such manner and on such conditions as may be deemed fit and the said officer shall hold office for such term, not exceeding three years or as may be specified by the Chancellor;(b)The first Registrar and the first Finance Officer shall be appointed by the Chancellor and each of the said officers shall hold office for a term of three years;(c)The first General Council and the first Executive Council shall consist of not more than Eleven members and Nine members, respectively, who shall be nominated by the Chancellor and shall hold office for a term of three years; and(d)The first Academic and Activity Council shall consist of not more than Nine members, who shall be nominated by the Chancellor 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 Chancellor and the person so appointed or nominated shall hold office for so long as the officer or member in whose place he/she is appointed or nominated would have held office, if such vacancy had not occurred.P.C.CHOUDHARY,Secretary to the Government
