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

State of Karnataka - Subsection

Section 13(6) in Karnataka Universities of Agricultural Sciences Act, 1963

(6)The Vice-Chancellor may, subject to the control of the Chancellor, take action in any emergency which in his opinion calls for immediate action. He shall in such a case, and as soon as may be thereafter, report his action to the authority which would ordinarily have dealt with the matter.