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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(4)The Chancellor may, by an order in writing, annul any proceeding of any officer or authority of the University, which is not in conformity with this Act, the Statutes, the Ordinances or the regulations:Provided that, before making any such order, he shall call upon the officer or authority to show cause why such an order should not be made, and if any cause is shown within the time specified by him in this behalf, he shall consider the same, before passing the order.