Notwithstanding anything contained in this Act and the Statutes-(a)the first Chancellor and the First Vice-Chancellor shall be appointed by the Visitor and each of the said officers shall hold office for a term of five years;(b)the first Registrar and the first Finance Officer shall be appointed by the Visitor and such of the said officers shall hold office for a term of three years;(c)the first Court and the first Executive Council shall consist of not more than thirty members arid eleven members respectively, who shall be nominated by the Visitor and shall hold office for a term of three years;(d)the Academic Council shall consist of not more than twenty-one members, who shall be nominated by the Visitor and shall hold office for a term of three years :Provided that if any vacancy occurs, in the above Offices or authorities, the same shall be filled by appointment or nomination, as the case may be, by the Visitor, and the person so appointed or nominated shall hold office for so long as the officer or member in whose place he is appointed or nominated would have held office, if such vacancy had not occurred.(e)the first Academic Council shall be constituted on the expiry of a period of one year from the commencement of this Act and during the said period of one year, the powers of the Academic Council shall be performed by the Planning Board constituted under section 23.THE SCHEDULE[See Section 25 (1)]The Statutes of the University
