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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(5) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

(5)The Vice Chancellor, if he is of the opinion that immediate action is necessary on any matter, with the prior approval of the Government, exercise any power conferred on any authority of the University, except of the Chancellor, by or under this Act if that authority has not been constituted or not in existence for the time being.