Section 26 in The Jawaharlal Nehru University Act, 1966
26. Transitional provisions.
Notwithstanding anything contained in this Act and the Statutes-(a)the first Chancellor, members of the Court, the Executive Council and the Academic Council shall be nominated by the Visitor and shall hold office for a term of three years;(b)the first Vice-Chancellor shall be appointed by the Visitor and he shall hold office for a term of five years.
