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State of Maharashtra - Section

Section 20 in The Maharashtra National Law University Act, 2014

20. Delegation of powers by Executive Council.

- The Executive Council may, by resolution, delegate to the Vice- Chancellor or to a committee, such of its powers as it may deem fit, subject to the condition that the action taken by the Vice- Chancellor or such committee in the exercise of the powers so delegated shall be reported at the next meeting of the Executive Council.