Section 8(6) in The Uttar Banga Krishi Viswavidyalaya Act, 2000
(6)If the University does not take action within the time limit fixed or if the action taken by the University is, in the opinion of the State Government, not satisfactory, the State Government may, after considering any explanation offered or representation made by the University, issue such direction as that Government may deem fit, and the University shall comply with such direction.
