(2)The first Vice-Chancellor shall have the following powers, namely : -(a)with the previous approval of the Chancellor to make additional Statutes to provide for any matter not provided for by the First Statutes;(b)with the previous approval of the Chancellor to constitute pro visional authorities and bodies and on their recommendations to make rules providing for conduct of the work of the University;(c)subject to the control of the Chancellor to make such financial arrangements and to incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;(d)with the sanction of the Chancellor to make such appointments as' may be necessary to enable this Act or any part thereof to brought into operation;(e)with the previous sanction of the Chancellor to appoint committees, as he may think fit, to discharge such of his functions, as he may direct; and(f)generally to exercise all or any of the powers conferred on the Board by this Act or the Statutes.
