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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(5) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(5)Where the Executive Council or the management, fail to take action within such time to the satisfaction of the Kuladhipati, the Kuladhipati may, after considering any explanation furnished or representation made by the Executive Council or the management and after consultation with the State Government, issue such directions as he may think fit and the Executive council or management, as the case may be, shall comply with it.