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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(6)(a) in Birsa Munda Tribal University Act, 2017

(a)Subject to the provisions contained in sub-section (4) and notwithstanding anything contained in sub-section (5), where the Vice-Chancellor after making such inquiry as he deems fit and is of the opinion that the execution of any order or resolution of any authority specified in or declared under section 21, or the doing of anything or is being done by or on behalf of the University,-
(i)is inconsistent with the provisions of this Act or of any Statute, Ordinance, rule or regulation, or
(ii)is not in the interest of the University, or
(iii)is likely to lead to breach of peace, or
(iv)is inconsistent with the guidelines, directives of the University Grants Commission, State Government or any regulatory body, as the case may be.