Section 59(2)(a) in Raiganj University Act, 2014

[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

(a)the court may delegate any of its powers or duties, conferred or imposed by or under this Act, to-

(i)the Vice-Chancellor, or

(ii)the Executive Council, or

(iii)a committee constituted from among its own members, or

(iv)a committee appointed in accordance with the Statutes;

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