Section 22 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
22. Transitory provisions.
- Notwithstanding anything contained in this Act and the regulations, the First Vice-Chancellor may, subject to the availability of funds, discharge all or any of the functions of the University 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 until such authority comes into existence as provided by this Act the regulations, and ratifies the same.
