Section 39(2)(a) in The Bodoland University Act, 2009

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

(a)the Court may delegate any of its powers and duties conferred or imposed by this Act to -

(i)the Vice-Chancellor;

(ii)the Executive Council, or

(iii)a committee constituted from among its own members.

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