Section 40 in Dr. Babasaheb Ambedkar Open University Act, 1994
40. Transitional provisions.
- Notwithstanding anything contained in this Act and the Statutes.(a)the first Vice-Chancellor and the first Registrar shall be appointed by the State Government as soon as practicable after passing of this Act for a period not exceeding three years on such terms and conditions as the State Government thinks fit,(b)the first Board of Management shall consist of not more than fifteen members who shall be nominated by the State Government and they shall hold office for a term of three years.(c)the first Academic Planning Board shall consist of not more than eleven members who shall be nominated by the State Government and they shall hold office for a term of three years, and(d)the first Finance Committee shall consist of not more than seven members who shall be nominated by the State Government and they shall hold office for a term of three years.
