Section 10(4) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(4)Where the Board of Management does not within the fixed time limit take action to the satisfaction of the Government, the Chancellor, on the advice of the Government, may, after considering explanation, if any, furnished or representation made by the Board of Management, issue such directions as it may think fit and the University shall be bound to comply with such directions.
