Section 38(2) in The Integral University Act, 2004
(2)Until the Act comes into force the Executive Director and the Director (Engineering) of the existing Institute of Integral Technology shall be the first Vice-Chancellor and Pro-Vice-Chancellor of the University respectively and shall hold their offices till the appointment takes place as per provisions of the Act. They shall continue to exercise all the powers and perform ail the functions of such authorities under this Act. The regular appointment of Vice-Chancellor and Pro-Vice-Chancellor shall be done as per provisions of this Act within a year.
