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

State of Madhya Pradesh - Subsection

Section 9(7) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(7)Notwithstanding anything contained in the preceding sub-sections if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not being managed in furtherance of the objects of the University, or in accordance with the provisions of this Act and the statutory regulations or the special measures desirable to maintain the standards of University teaching, examination, research or extension he may indicate to the University any matter in regard to which he desires any explanation, and call upon the University to offer such explanations within such time as may be specified by the Chancellor and the University fails to offer any explanation within such time or offers any explanation which, in the opinion of the Chancellor, is not satisfactory the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as are necessary for giving effect to these instructions.