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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(10) in University of Heatlh Sciences, Karnal Act, 2016

(10)The Chancellor may, if the inspection or inquiry is made in respect of University, address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the Executive Council, the views of the Chancellor and the action to be taken thereon, as advised by the Chancellor.