Section 46(1) in Uttarakhand Open University Act, 2005
(1)Notwithstanding anything contained in this Act and the Statutes-(a)the first Vice Chancellor, the first Registrar and the first Finance Officer shall be appointed by the State Government and they shall be governed by the terms and conditions of service specified by the Statutes:Provided that the first Vice Chancellor shall be eligible for appointment in the manner specified in the Statutes for another term;(a)the Executive Council shall consist of not more than fifteen members who shall be nominated by the Chancellor and they shall hold office for a term of three years; and(b)the first Planning Board shall consist of not more than ten members who shall be nominated by the Chancellor and they shall hold office for a term of three years.
