Section 91 in The Maharashtra University of Health Sciences Act, 1998
91. Delegation of powers.
- Subject to the provisions of this Act and the Statutes, any officer or authority of the University may, by order, delegate one's or its powers, except the power to make Statutes, Ordinances, Regulations and Rules to any other officer or authority under such officer's or Authority's control, and subject to the condition that the ultimate responsibility for the exercise of the powers so delegated shall continue to vest in the officer or authority delegating them.
