Section 40(3) in Chitkara University (Establishment and Regulation) Act, 2008
(3)If the University fails to comply with the recommendations made under sub-section (2) within a reasonable time, the Government [or the Regulatory Commission as the case may be,] [Inserted vide H.P. Act No. 19 of 2012.] may give such directions as it may deem fit which shall be binding on the University.
