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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The Techno India University, West Bengal, Act, 2012.

(2)The Administrator shall exercise the following powers and perform following duties, namely:-
(i)he shall be responsible for the overall and day-to-day administration of the University;
(ii)he shall place before the Board and other authorities of the University, all such information as may be necessary for transaction of its business;
(iii)he shall be responsible to the Chancellor through the Vice-Chancellor for the proper discharge of his functions;
(iv)he shall, subject to the control of the Vice-Chancellor, be responsible for the administration and services of the officials and staff of the University and be responsible for the execution of all processes connected therewith;
(v)he shall attest and execute all documents on behalf of the University; and
(vi)he shall exercise such other powers and perform such other duties as may be assigned to him by the regulation made under the provisions of this Act or as may be delegated to him by the Board, the Chancellor or the Vice-Chancellor from time to time, as the case may be.