Section 25(3) in The West Bengal University of Technology Act, 2000
(3)The first Vice-Chancellor, in consultation with the State Government and after giving due regard to any suggestion given by that Government, shall, with the assistance of a committee consisting of not less than six members nominated by that Government, cause the first regulations of the University to be made. The first regulations shall, after the Chancellor has approved the same in consultation with the Minister, come into force on such date as the Chancellor may appoint.
