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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(5)(a) in The Shree Somnath Sanskrit University Act, 2005

(a)In any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he shall take such action as he deems necessary. He shall report to the Executive Council and the State Government such action with grounds for his belief that there was an emergency.