- Notwithstanding anything contained in any other provisions of this Act and the Statutes: -(a)the first Vice-Chancellor and Pro-Vice-Chancellor, if any shall be appointed by the Chancellor and the said officer shall hold office for a term of three year;(b)the first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three years;(c)the first Board of Governors shall hold office for a term not exceeding three years;(d)the first Board of management, the first Finance Committee and the fist Academic Council shall be constituted by the Chancellor for a term of three years.
