(2)Subject to the provisions of this Act, -(a)the court may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)the Executive Council,(iii)a committee constituted from among its own members, or(iv)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)a committee constituted from among its own members,(iii)a committee constituted in accordance with the Statutes or the Ordinances,(iv)any of the Faculty Councils, or(v)the Finance Committee;(c)the Faculty Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor,(ii)a committee constituted from among its own members,(iii)a committee constituted in accordance with the Regulations, or(iv)any of the Boards 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)a committee constituted from among its own members.
