Section 44 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
44. Constitution of adhoc committees.
- Notwithstanding anything in this Act and until such time as the authorities are duly constituted, the Vice-Chancellor may subject to the prior approval of the Chancellor or of the Board, after it has been constituted, appoint committees temporarily to exercise, perform and discharge any of the powers, functions and duties of such authority under this Act.
