50. Appointed of The first Vice-Chancellor and his extra-ordinary Power.
(1)The first Vice-Chancellor shall be directly appointed by the Chancellor in consultation with the State Government as soon as practicable after the commencement of this Act for a period not exceeding eighteen months.(2)The first Vice-Chancellor shall have the following powers, namely : -(a)with the previous approval of the Chancellor to make additional Statutes to provide for any matter not provided for by the First Statutes;(b)with the previous approval of the Chancellor to constitute pro visional authorities and bodies and on their recommendations to make rules providing for conduct of the work of the University;(c)subject to the control of the Chancellor to make such financial arrangements and to incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;(d)with the sanction of the Chancellor to make such appointments as' may be necessary to enable this Act or any part thereof to brought into operation;(e)with the previous sanction of the Chancellor to appoint committees, as he may think fit, to discharge such of his functions, as he may direct; and(f)generally to exercise all or any of the powers conferred on the Board by this Act or the Statutes.(3)Any order passed by the Vice-Chancellor in exercise of the powers conferred by items (b), (d) and (e) of sub-section (2) shall continue to have effect until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.
