Section 63 in Purba Medinipur University Act, 2017
63. Delegations.
(1)The Vice-Chancellor or, with the approval of the Vice-Chancellor, the Registrar, may, subject to the provisions of this Act, delegate such of his powers or duties conferred or imposed by or under this Act as maybe provided by the Statutes to an officer of the University under his direct administrative control.(2)Subject to the provisions of this Act.-(a)the Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)the Pro-Vice-Chancellor or(iii)the Executive Council, or(iv)a committee constituted from among its own member: or(v)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties, conferral or imposed by or under this Act, to-(i)the Vice-Chancellor or(i)the Pro- Vice-Chancellor, or(iii)a committee constituted from among its own members, or(iv)a committee constituted in accordance with the Statutes or the Ordinances. or(v)any of the Faculty Councils for Post-graduate Studies or Councils for Undergraduate Studies, or(vi)the Finance Committee:(c)the Faculty Council for Post-graduate Studies or the Council for Undergraduate Studies may delegate any of its powers or duties, conferred or imposed by or under this Act. to-(i)the Vice-Chancellor, or(ii)the Pro-Vice-Chancellor, or(iii)a committee constituted from among its own members, or(iv)a committee constituted in accordance with the Regulations, or(v)any of the Board of Studies:(d)the Finance committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to-(i)the Vice-Chancellor, or(ii)The Pro-Vice-Chancellors, or(iii)a committee constituted from among its own members.
