Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1)(xliv) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(xliv)to delegate, subject to the approval of the Chancellor, any of its powers, except the power to make Ordinances, to the Vice-Chancellor, the Registrar or the Finance Officer, or such other authority of the University, or a committee appointed by it, as it may think fit.