Section 17 in The West Bengal National University Of Juridical Sciences Act, 1999
17. Transitory provisions. -
Notwithstanding anything in this Act or the regulations, the Vice-Chancellor may, 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 the Act and the regulations, and, for that purpose may exercise any power, or perform any duty, which by this Act and the regulations are to be exercised or performed by any authority of the University, until such authority comes into existence as provided by this Act or the regulations.
