Section 45 in The Delhi Technological University Act, 2009
45. Transitional provisions.
- Notwithstanding anything contained in this Act and the Statutes-(a)the first Vice-Chancellor, the first Registrars and the Controller of Finance shall be appointed by the Chancellor and they shall be governed by the terms and conditions of service specified by the Statutes;(b)the first Court and the first Board of Management shall be nominated by the Chancellor and shall hold office for a term of three years.
