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State of Himachal Pradesh - Section

Section 24 in The Himachal Pradesh National Law University Act, 2016

24. Transitory powers of the Vice-Chancellor.

- Where any authority of the University is not constituted, the Vice-Chancellor, with the approval of the Chancellor, may discharge all or any of the functions of such authority and, for that purpose, may exercise any power of such authority till such authority is constituted.Chapter-IV Committees