Section 51 in The Uttar Pradesh State Sports University Act, 2021
51. Transitory power of Vice-Chancellor. -
Notwithstanding anything contained in this Act, the Vice Chancellor may, with the prior approval of the Board and subject to availability of the funds, discharge all or any of the functions of the University for the purposes of carrying out the provisions of this Act and the regulations and for the purpose, may exercise any power or perform any duty which by or under this Act and regulations is to be exercised or performed by any authority of the University until such authority comes into existence in accordance with the provisions of this Act and the regulations.
