Section 23 in Indira Gandhi Technological and The Medical Sciences University Act, 2012
23. Transitory Provision.
- Notwithstanding anything contained in this Act and the regulations made thereunder, the Registrar may, with the approval of the Chancellor and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of the Act and the regulations and for that purpose may exercise powers or perform any duties which by this Act or regulations are to be exercised or performed by any authority of the University until such authority comes into existence in the manner provided by this Act and the regulations
