Section 39 in Dev Sanskriti Vishwavidyalaya Act, 2002
39. Transitional provisions.
- Notwithstanding anything contained in any other provisions of this Act and the statutes: -(a)the first Vice-Chancellor and Pro-Vice-Chancellor shall be appointed by the Chancellor and the said officer shall hold office for a term of three years;(b)the first Registrar and the first Finance Officer shall be appointed by the Chancellor who shall hold office for a term of three years;(c)the first Board of Governors shall consist of not more than eleven members who shall be nominated by the Chancellor and they shall hold office for a term of three years;(d)the first Board of Management, the first Finance Committee and the first Academic Council shall be constituted by the Chancellor for a term of three years;
