(1)Subject to the provisions of this Act, the Vie-Chancellor, and with the previous approval of the Vice-Chancellor, the Rector or the Registrar may delegate any of his powers of duties conferred, imposed by or under this Act to an officer under his direct administrative control.(2)Subject to the provisions of this 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,(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)the Rector,(iii)the Registrar,(iv)a committee constituted from among its two members,(v)the Post-Graduate Board, or(vi)the Finance Committee.(c)The Academic Council may delegate any of its powers or duties conferred or imposed by or under this Act, to-(i)the Vice-Chancellor,(ii)the Rector,(iii)a committee constituted from among its own members,(iv)the Post-Graduate Board or the Under-Graduate Board, or(v)any of the Boards of Studies.(d)The Finance Committee may delegate any of its powers and duties conferred or imposed by or under this Act, to the Vice-Chancellor.
