Section 62(2) in Birsa Munda Tribal University Act, 2017
(2)The first Vice-Chancellor shall, with the assistance of Advisory Committee consisting of not more than fifteen members nominated by the State Government,-(a)subject to the provisions of this Act and the approval of the State Government:-(i)make provisional Statutes necessary for constituting the aforesaid authorities and regulating the procedure at their meetings and the transaction of their business;(ii)draw up any rules that may be necessary for constituting the aforesaid authorities;(b)frame the first Statutes, Ordinances and regulations under this Act and submit them for confirmation to the respective authorities when they commence to exercise their functions.
