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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(6)(f) in The West Bengal University of Technology Act, 2000

(f)Notwithstanding anything contained in this Act or the regulations, the first Vice-Chancellor shall, in consultation with the Advisory Committee and with the previous approval of the Chancellor and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations, and for that purpose, may exercise any powers or perform any duties, which by this Act or the regulations, are to be exercised or performed by any authority of the University until such authority comes into existence in accordance with the provisions of this Act or the regulations.