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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(6)(a) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(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 may be deemed fit is of the opinion that the execution of any order or resolution of an authority specified in or declared under Section 15, or the doing of anything which is about to be done or is being done by or on behalf of the University,-
(i)is inconsistent with the provisions of this Act or of any Statues, Ordinances", Regulations or rules, or
(ii)is not in the interest of the University, or
(iii)is likely to lead to breach of peace, he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing with a statement of reasons to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him or the doing of the thing be refrained from.