(4)Notwithstanding anything contained in this Act, for the purposes of performance of his duties and discharge of his functions, the Officer on Special Duty shall be competent to exercise all the powers of the Registrar, and also the powers of the Executive Council to take disciplinary action against all persons concerned or connected with any examinations, and to exercise such other powers as are required for the purposes aforesaid or are delegated to him by the Vice-Chancellor.] [Sub-section (5) and Explanation were inserted by Maharashtra 7 of 1988, section 2.]
