Section 14(6) in Birsa Munda Tribal University Act, 2017
(6)(a)Subject to the provisions contained in sub-section (4) and notwithstanding anything contained in sub-section (5), where the Vice-Chancellor after making such inquiry as he deems fit and is of the opinion that the execution of any order or resolution of any authority specified in or declared under section 21, or the doing of anything or is being done by or on behalf of the University,-(i)is inconsistent with the provisions of this Act or of any Statute, Ordinance, rule or regulation, or(ii)is not in the interest of the University, or(iii)is likely to lead to breach of peace, or(iv)is inconsistent with the guidelines, directives of the University Grants Commission, State Government or any regulatory body, as the case may be.he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority' as to why the said order or resolution may not be rescinded or revised or modified in the manner stated by him or the doing of the thing be refrained from.(b)Where the authority after reconsideration revises or modifies the order or resolution in the manner stated by the Vice-Chancellor, then, notwithstanding anything contained in clause (e) such revised or modified order or resolution shall revive from the date of such revision or modification.(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the State Government for its decision.(d)The State Government may. on such reference, being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify:Provided that the order or resolution shall not be revised or modified or continued by the State Government without giving the concerned authority a reasonable opportunity of showing the cause against the order or resolution.(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the date of the order of the State Government under clause (d).(f)In case where the authority modifies or revises its order or resolution under clause (b) or where the State Government revises or modifies the order or resolution under clause (d). any action, if taken prior to forwarding a copy of the order or resolution or making a reference with regard to doing of the thing by the Vice-Chancellor under clause (a) to the concerned authority, shall be treated as ab-initio void.
