Section 59(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(2)Notwithstanding anything contained in this Act, the Vice-Chancellor may, for a period of six months from the commencement of this Act and with the previous approval of the Chancellor and subject to the provision of funds by the State Government or otherwise, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and for that purpose may exercise any powers or perform any duties which by this Act are to be exercised or performed by any officer or authority of the University, not being an officer or authority in existence at the time when such powers are exercised or such duties are performed.
