Section 60(2) in West Bengal Green University Act, 2017
(2)Subject to the provisions of this Act:-(a)the Governing Board may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor,(ii)the Pro-Vice-Chancellor,(iii)a committee constituted from among its own members, or(iv)a committee appointed in accordance with the Statutes;(b)the Schools of Post-graduate and Undergraduate Studies may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor,(ii)the Pro-Vice-Chancellor,(iii)a committee constituted from among its own members,(iv)a committee constituted in accordance with the Regulations, or(v)any of the Board of Studies;(c)the Finance committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor,(ii)the Pro-Vice-Chancellor, or(iii)a committee constituted from among its own members.
