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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7A(4) in Roorkee University Act 1947

(4)Subject to sub-section (1), the Committee referred to therein shall at the end of every three years from the date of commencement of the Uttar Pradesh Roorkee University (Amendment) Act, 1997 independently review the academic performance of the University and submit, its report to the Chancellor who may take such actions thereon as he may deem expedient and necessary under the Act.]