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

State of Kerala - Subsection

Section 9(2) in A.P.J. Abdul Kalam Technological University Act, 2015

(2)Where the University makes default in exercising powers or performing duties as specified in this Act and Statutes to be made or where the University has not exercised such powers or performed such duties adequately or makes default in complying with any order issued by the Government, the Government may, by conducting such enquiry as it may deem fit, issue a directive to the University for proper exercise of such powers or performance of such duties or compliance with the order and it shall be the duty of the University to comply with such direction.