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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3)(iii) in The Nalanda Open University Act, 1995

(iii)Where the Executive Council and the Academic Council do not within a reasonable time take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation filed by the Executive Council and the Academic Council, issue such direction as he may think fit, and the Executive Council and the Academic Council shall at once comply: