Section 46 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
46. Transitional provisions.- Notwithstanding anything contained in any
other provisions of this Act and the Statues,-(i)the first Vice-Chancellor and Pro-Vice-Chancellor, if any shall be appointedby the Chancellor;(ii)the first Registrar and the first Finance Officer shall be appointed by theChancellor; and(iii)the first Board of Management, the first Finance Committee, PlanningBoard, the first Innovation and Research Council and the first Academic Councilshall be constituted by the Chancellor.
