(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the Academic Council and other authorities of the University, other than the Board of Management, within six months after the date of his appointment or such longer period not exceeding one year in the aggregate as the State Government may, by notification in the Official Gazelle, direct.(2)The first Vice-Chancellor shall-(a)subject to the provisions of the Act in consultation with the State Government, -(i)make provisional Statutes necessary for constituting the authorities of the University and relating to the procedure at their meetings and the transaction of their business;(ii)draw up rules that may be necessary for regulating the method of constitution of authorities.(b)frame the first Statutes and Regulations under the Act and submit them for confirmation of the respective authorities when they commence to exercise their functions. Such Statutes and Regulations when confirmed by the respective authority shall be published in the Official Gazelle.(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the State Government may, by notification in the Official Gazette, direct.(4)Notwithstanding anything contained in this Act and the Statutes and regulations, until such time an authority is duly constituted, the first Vice-Chancellor may appoint any officer or constitute any committee temporarily to exercise and perform any of the powers and functions of such authority under this Act, Statutes and Regulations.
