Section 17 in National Law School of India Act, 1986
17. Transitory Provisions.
- Notwithstanding anything in this Act, and the regulations, the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.] may, with the previous approval of the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.]and subject to the availability of funds, discharge all or any of the functions of the School 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 School until such authority comes into existence as provided by this Act and the regulations.
