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State of Madhya Pradesh - Section

Section 48 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

48. Transitory provisions.

- Notwithstanding anything in this Act and the regulations, the Director General may, with the previous approval of the Chairman and subject to the availability of funds, discharge all or any of the functions under this Act and the regulations and for that purpose may exercise any powers to perform any duties, which by this Act and the regulations are to be exercised or performed by any authority of the Sansthan until such authority comes into existence as provided by this Act and the regulations.