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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(7)(a) in Bhakta Kavi Narsinh Mehta University Act, 2015

(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 opinion that the implementation of any order or a resolution of an authority specified in or declared under section 20, or the doing of anything which is about to be done 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, Regulation or rule, 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, the State Government or Professional Regulatory bodies, 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or proposes to do the thing for reconsideration by that authority as to why the said order or resolution may not be rescinded or revised or modified in the manner stated by him or the doing of the thing be refrained from.