Section 30(3) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(3)In the event of the post of the Finance Officer remaining vacant for any reason the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] may authorize any officer in the service of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] to exercise such powers, functions and the duties of the Finance Officer as the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] deems fit.
