Section 47 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
47. Transitory provisions.
- Notwithstanding anything contained in this Act and the regulations made thereunder the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] may, with the previous approval of the [Chairperson] [Substituted for 'Chairman' by U.P. Act 5 of 2009, Section 2.] of the General Council and subject to the availability of funds, discharge all or any of the functions of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] for the purpose of carrying out the provisions of this Act and the regulations and for that purpose may exercise any powers or perform any duties, which by this Act and the regulations are to be exercised or performed by any authority of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] until such authority comes into existence as provided by this Act and the regulations.
