Section 35(a) in The Techno India University, West Bengal, Act, 2012.
(a)the Vice-Chancellor may, with the prior approval of the Chancellor and subject to availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations made thereunder and for that purpose may exercise any power or perform any duties which by this Act and regulations made thereunder are to be exercised or performed by any authority of the University until such authority comes into existence as provided by this Act and regulation made thereunder;
