Section 4(e) in The Rajiv Gandhi University Act, 2006
(e)the Vice-Chancellor of the Rajiv Gandhi University, appointed under the provisions of the Rajiv Gandhi University Act, 1984, shall be deemed to have been appointed as the Vice-Chancellor under this Act, and shall hold office for a period of three months or till such time the first Vice-Chancellor is appointed under section 47 of the Act, whichever is earlier; and
