Section 22(12) in The Jharkhand State Agricultural University Act, 2000
(12)The Vice-Chancellor, for a period of six months from the date of the enforcement of this Act may have the following extra powers:-(i)subject to the approval of the Chancellor, to make the first Statutes under this Act to provide functioning of a University:Provided, the Vice-Chancellor may adopt mutatis mutandis the statute existing before the commencement of this Act in a University;(ii)with the previous approval of the Chancellor, to constitute provisional authorities and bodies and on their recommendation make rules for the conduct of the work of a University;(iii)subject to the control of the Chancellor, to make such financial arrangement and incur such expenditure as may be necessary to enable this Act or any part thereof to be brought into operation;(iv)with the previous approval of the Chancellor, to make such appointments as may be necessary to enable this Act or any part thereof to be brought into operation;(v)with the previous approval of the Chancellor, to appoint Committees that he may think fit to discharge such of the functions as he may direct; and(vi)to exercise all or any of the powers conferred on the Board of Management by this Act or the Statutes.
