Section 46 in Mother Teresa Women's University Act, 1984
46. Appointment of the first Registrar:-
Notwithstanding anything contained in sub- section (1) of section 14, within three months from the 30th January 1984 the first Registrar shall be appointed by the Government on a salary to be fixed by them, for a period not exceeding three years and on such other conditions as they think fit:Provided that the person appointed as first Registrar shall retire from office, if, during the term of her office, she completes the age of fifty-eight years.
