Section 54(2) in The Burdwan University Act, 1981.
(2)Subject to the provisions of this Act, -(a)the Court may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)the Executive Council,(iii)a committee constituted from among its own members, or(iv)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)a committee constituted from among in own member,(iii)a committee constituted in accordance with the Statutes or the Ordinances,(iv)any of the Faculty Councils for Post-Graduate Studies or Councils for undergraduate studies, or(v)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,(ii)a committee constituted from among its own members.(iii)a committee constituted in accordance with the Regulations, or(iv)any of the Boards 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)to a committee constituted from among its own members.
