(4)As from the appointed date the following consequences shall ensue, namely :-(i)every person holding office as a member of the Board or the Academic Council, as the case may be, immediately before the appointed date shall cease to hold that office;(ii)until the Board or Academic Council, as the case may be, is reconstituted, Vice-Chancellor appointed under sub-section (3) shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the Board or Academic Council:Provided that the Chancellor may, if he considers it necessary so to do, appoint a Committee consisting of an educationist, and administrative expert and a financial expert to assist the Vice-Chancellor so appointed in exercise of such powers and performance of such duties
