Section 42 in Andhra Pradesh Logistics University Act, 2017
42. Transitional Provisions.
- Notwithstanding anything contained in this Act and the Statutes: -(a)the Governor of Andhra Pradesh shall be the Chancellor of the University;(b)the first Vice-Chancellor shall be appointed by the Chancellor and the said officer shall hold office for a term of three years;(c)the first Registrar and the first Finance Officer shall be appointed by the Vice-Chancellor and each of the said officers shall hold office for a term of three years;(d)the first Executive Council shall consist of not more than twenty members and they shall hold office for a term of three years;(e)the First Academic Council shall consist of not more than twenty-one members, and 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 Vice-Chancellor, and the person so appointed or nominated shall hold office for so long as the officer or member in whose place he is appointed or nominated would have held that office, if such vacancy had not occurred.
