Section 13 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
13. Appointment, Powers and duties of Vice-chancellor for the establishment of the University.
- To carry out the business of newly established university the State Government shall appoint the first Vice-chancellor, a person who shall be an educationist or Administrator having experience and expertise in the field of Modern Medicine or Ayurved for the period not exceeding five years and the person so appointed shall constitute Board of Management, Academic Council and other authorities of the university within a period of six months from the date of establishment of the university and till the said authorities are constituted, Vice-chancellor shall be deemed to be the Board of Management, Academic Council or such other Authority, as the case may be, and shall exercise the powers and discharge the duties conferred or imposed on such authorities by or under this Act:Provided that the Chancellor may, if he considers it necessary or expedient so to do, appoint a committee, after consultation with the State Government consisting of an educationist and an administrative expert and representatives from various branches of health sciences to aid and advise Vice-chancellor in the exercise of his powers and performance of duties in lieu of each such authority.
