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[Cites 0, Cited by 2] [Section 12(4)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(4)(a) in Madurai-Kamaraj University Act, 1965

(a)In any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may take such action with the sanction of the Chancellor or the Pro-Chancellor, as the case may be, and shall as soon as may be thereafter report his action to the officer or authority who or which would have ordinarily dealt with the matter.