Section 28(3) in The Visva-Bharati (Amendment) Act, 1984
(3)The Acharya (Chancellor), Adhyakshas of the Institutes and the Chatra-Parichalaka (Proctor) shall, as soon as may be, after the commencement of this Act, be appointed in accordance with the provisions of the principal Act and the Statutes of the University as amended by this Act and the person holding any such office immediately before such commencement shall continue to hold that office until his successor enters upon his office.
