Section 59 in University of Horticultural Sciences Act, 2009
59. Constitution of ad-hoc committees.
- Notwithstanding anything in this Act, and until such time as the authorities or bodies of the Universities are duly constituted in accordance with the provisions of this Act or Statues or regulations, the Vice-Chancellor may, subject to the prior approval of the Chancellor, appoint committees temporarily to exercise, perform, and discharge any of the powers, functions and duties of such authorities or bodies under this Act or statues or regulations.
