Section 64 in The Gujarat Agricultural Universities Act, 2004
64. Extraordinary powers of first Vice-Chancellor.
- The first Vice-Chancellor appointed under section 60 shall have the following powers until the Board commences to exercise its functions, namely:-(a)with the previous approval of the Chancellor, to make additional statutes to provide for any matter not provided for by the first Statutes,(b)to constitute provisional authorities and bodies and on their recommendations, to make rules providing for the conduct of the work of the University,(c)subject to the control of the State Government, to make such financial arrangements as may be necessary to enable this Act or any part thereof to be brought into force,(d)with the sanction of the Chancellor, to make, for a period not exceeding three years, such appointment as may be necessary to enable this Act or any part thereof to be brought into force,(e)to appoint any committee as he may think fit to discharge such of his functions as he may direct, and(f)generally to exercise all or any of the powers conferred on the Board by or under the provisions of this Act.
