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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(a) in Sardar Patel University Act, 1955

(a)In an emergency, which, in the opinion of the Vice Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary, and shall at the earliest opportunity [thereafter furnish information regarding his action] [These words were substituted for the words 'thereafter report his action' by Gujarat 10, 1982, Section 2, Schedule, Sr. No. 3(4) (a).] to such officer, authority or body, as would have in the ordinary course, dealt with the matter.