Section 23 in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
23. Campus Directors.—
(1)The Campus Directors of the University shall be appointed by the Vice-Chancellor with the approval of the Board of Governors in such manner and on such terms and conditions as may be laid down in the Statutes.(2)The Campus Directors shall assist the Vice-Chancellor in managing the academic, administrative and other affairs of the campus of University, and shall exercise such powers and perform such functions as may be laid down in the Statutes or entrusted to them by the Vice-Chancellor.
