(1)The Vice-Chancellor or, with the approval of the Vice-Chancellor, the Registrar, may, subject to the provisions of this Act, delegate such of his powers or duties conferred or imposed by or under this Act as may be prescribed by the Statutes to an officer of the University under his direct administrative control.(2)Subject to the provisions of this Act, -(a)the court may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)the Executive Council,(iii)a committee constituted from among its own members, or(iv)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)a committee constituted from among its own members,(iii)a committee constituted in accordance with the Statutes or the Ordinances,(iv)any of the Faculty Councils, or(v)the Finance Committee;(c)the Faculty Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)a committee constituted from among its own members,(iii)a committee constituted in accordance with the Regulations, or(iv)any of the Boards of Studies;(d)the Finance Committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor, or(ii)a committee constituted from among its own members.
