Section 45 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
45. Standing Committee.
(1)For the purpose of enabling it to exercise the power conferred on it under Section 44, an autonomous college, autonomous recognised institution or autonomous University Department shall appoint a Standing Committee consisting of such members, including the Chairperson, as may be prescribed by the Statutes.(2)The Standing Committee shall exercise such of the powers of the college, institution or department under Section 44, as the college, institution or deportment may delegate to it.(3)The Standing Committee may appoint a special committee or committees for the purpose of exercising such powers and performing such functions of an authority of the University other than the Court, the Executive Council and the academic Council, in relation to the college, institution or department as the Standing Committee may, subject to such conditions as it thinks fit to impose, passing to it or them.
