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

State of Rajasthan - Subsection

Section 9(5) in Rajasthan Sanskrit University Act, 1998

(5)If the Vice-Chancellor does not, within reasonable time, take action to the satisfaction of the Chancellor, the Chancellor, may after considering the explanation or report, if any, submitted by the Vice-Chancellor, issue such directions, as he may deem proper, and the University shall be bound to comply with them.