Section 82 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
82. Duties of first Vice-Chancellor.
(1)It shall be the duty of the first Vice-Chancellor to make arrangements for forming the Executive Council, the Academic Council and other authorities of the University, in accordance with the provisions of the Act, within a period of two years from the commencement of this Act. The State Government may, however, extend the said period, if found necessary, so, however, that the period so extended shall not exceed three years in the aggregate.(2)The first Vice-Chancellor shall, subject to the provisions of this Act and with prior approval of the Chancellor, make the first Statutes, Ordinances, regulations and rules necessary for giving effect to the provisions of this Act and for effective working of the University.(3)Each authority formed under sub-section (1) shall hold their first meeting on such date as the Vice-Chancellor may direct.
