Section 42 in The Netaji Subhas Open University Act, 1997
42. First Vice-Chancellor.
(1)Notwithstanding anything contained in this Act, the first Vice-Chancellor shall be appointed by the first Chancellor in consultation with the Minister and on such terms and conditions as the first Chancellor may determine in consultation with the State Government, within three months from the date of publication of this Act in the Official Gazette. He shall hold office for such period as may be determined by the first Chancellor from time to time and such period shall, in no case, exceed four years from the date on which he assumes office. The first Vice-Chancellor shall exercise all the powers and perform all the duties of the Vice-Chancellor under this Act. He shall also be in charge of the administration of funds and finances of the University and shall take necessary steps to maintain the accounts of the University.(2)The first Vice-Chancellor, in consultation with the State Government and after giving due regard to any suggestion given by it, shall, with the assistance of a committee consisting of not less than six members nominated by the State Government, cause the first Statutes, the first Ordinances and the first Regulations of the University to be made. The first Statutes, the first Ordinances and the first Regulations shall come into force after the first Chancellor has approved the same in consultation with the Minister, with effect from such date or dates as the first Chancellor may appoint.(3)The first Statutes, the first Ordinances or the first Regulations of the University shall remain in force until they are amended or until new Statutes, new Ordinances or new Regulations, as the case may be, are made under the provisions of this Act.(4)If a vacancy occurs in the office of the first Vice-Chancellor before the expiry of the period of his office by reason of death, resignation or otherwise, then, the first Chancellor, in consultation with the Minister, may, on the terms and conditions provided in sub-section (1), in aggregate appoint another person to be the first Vice-Chancellor for the purposes of this section for the unexpired portion of such period or such further period, not exceeding in aggregate the period of four years which shall include the period served by the first Vice-Chancellor appointed under sub-section (1).
