Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 11(6)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(6)(a) in The Hemchandracharya North Gujarat University Act, 1986

(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 Statutes, Ordinances, Regulations or Rules, or
(ii)is not in the interest of the University, or
(iii)is likely to lead to breach of peace.