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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(7) in Uttarakhand Technical University Act, 2005

(7)If the University authorities do not, within a reasonable time, take action to the satisfaction of the State Government, the State Government may, after considering an explanation, which the University authorities may furnish, issue such direction, as it may think fit, and the University authorities shall be bound to comply with such directions.