Section 53 in Madurai-Kamaraj University Act, 1965
53. Transitory powers of the Vice-Chancellor.
(1)It shall be the duty of the Vice-Chancellor to make arrangements for constituting the Senate, the Syndicate and the Academic Council and such other authorities of the University within six months after the notified date or such longer period not exceeding one year as the Government may, by notification, direct.(2)The Vice-Chancellor shall, with the assistance of an advisory committee nominated by the Chancellor, draw up any rules that may be necessary for regulating the method of election to those authorities subject to the provisions of this Act and the approval of the Chancellor.(3)The authorities constituted under sub-section (1) shall commence to exercise their functions on such date or dates as the Government may, by notification, direct.(4)It shall be the duty of the Vice-Chancellor to draft such statutes, ordinances and regulations as may be necessary and submit them to the respective authorities competent to deal with them for their disposal. Such statutes, ordinances and regulations when framed shall be published in the Fort St. George Gazette.
