Section 21(13) in Bihar Agricultural University Act, 2010
(13)The Vice-Chancellor, for a period of six months from the date of first enforcement of this Act may have the following extra powers:(i)Subject to the approval of the Chancellor, to make the statutes under this Act to provide functioning of the University:Provided, the Vice-Chancellor may adopt mutatis mutandis the Statutes existing before the commencement of this Act in the University;(ii)With the prior approval of the Chancellor, to constitute provisional authorities and bodies and on their recommendation make Rules for the conduct of the work of the University;(iii)Subject to the control of the Chancellor to make such financial arrangement and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;(iv)With the prior approval of the State Government, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;(v)With the prior approval of the Chancellor to appoint committees that he thinks fit to discharge such of the functions as he may direct,(vi)To exercise all or any of the powers conferred on the Board of Management by this Act or the Statutes.
