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The Jawaharlal Nehru University Act, 1966 26. Transitional provisions.- Notwithstanding anything contained in this Act and the Statutes- (a) the first Chancellor, members of the Court, the Executive Council and the Academic Council shall be nominated by the Visitor and shall hold office for a term of three years; (b) the first Vice-Chancellor shall be appointed by the Visitor and he shall hold office for a term of five years.    |
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