Section 42 in The Jharkhand State Agricultural University Act, 2000
42. Constitution of Ad-hoc Committees.
- Notwithstanding anything in this Act, and until such time as the authorities are duly constituted, the Vice-Chancellor may, subject to the prior approval of the Chancellor or of the Board of Management after it has been constituted, appoint committees temporarily to exercise, perform and discharge any of the powers, functions and duties of such authorities under this Act.
