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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6)(vi) in Kerala University of Health Sciences Act, 2010

(vi)Notwithstanding anything contained in the preceding clauses, if at any time the Chancellor is of the opinion that in any matter the affairs of the University are not managed in furtherance of the objectives of the University or in accordance with the provisions of this Act, Statutes and Regulations or that special measures are desirable to maintain the standards of University teaching, examinations, research, administration or finances, the Chancellor may indicate to the Senate or Governing Council through the Vice-Chancellor any matter in regard to which he desires an explanation and call upon the Senate or Governing Council to offer such explanation within such time as may be specified by him. If the Senate or Governing Council fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor, is not satisfactory, the Chancellor may issue such directions as appear to him to be necessary, and the Senate or Governing Council and any other authority concerned shall comply with such directions;