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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(c) in Jharkhand University of Technology Act, 2011

(c)Where the Executive Council and the Academic Council fail to take action up to the satisfaction of the Chancellor within a reasonable time, the Chancellor may, after considering the explanation furnished or representation filed by the Executive and the Academic Council, give such direction as he considers fit and the Executive Council and the Academic Council shall at once comply.