Section 63(2) in Purba Medinipur University Act, 2017
(2)Subject to the provisions of this Act.-(a)the Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)the Pro-Vice-Chancellor or(iii)the Executive Council, or(iv)a committee constituted from among its own member: or(v)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties, conferral or imposed by or under this Act, to-(i)the Vice-Chancellor or(i)the Pro- Vice-Chancellor, or(iii)a committee constituted from among its own members, or(iv)a committee constituted in accordance with the Statutes or the Ordinances. or(v)any of the Faculty Councils for Post-graduate Studies or Councils for Undergraduate Studies, or(vi)the Finance Committee:(c)the Faculty Council for Post-graduate Studies or the Council for Undergraduate Studies may delegate any of its powers or duties, conferred or imposed by or under this Act. to-(i)the Vice-Chancellor, or(ii)the Pro-Vice-Chancellor, or(iii)a committee constituted from among its own members, or(iv)a committee constituted in accordance with the Regulations, or(v)any of the Board of Studies:(d)the Finance committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)The Pro-Vice-Chancellors, or(iii)a committee constituted from among its own members.
