Section 27 in Maharaja Ranjit Singh State Technical University Act, 2014
27. Powers of the State Government to suspend or cancel the resolution of the University.
- If in the opinion of the State Government, resolution of the University is not in public interest, or is not in conformity with the provisions of this Act or the regulations made thereunder, it may, by an order in writing, suspend the implementation of such resolution:Provided that the resolution, the implementation of which is suspended by the State Government, shall not be cancelled without giving a reasonable opportunity to the University to explain its position.
