Section 32(3) in Himachal Pradesh Technical University Act, 2014
(3)The State Government shall communicate to the Board or to such College or Institution, as the case may be, its views on the results of such inspection or enquiry, and may, after considering the opinion of the Board or of such College or Institution, thereon, advise the University or such College or Institution regarding the action which the State Government considers fit to be taken by the University or such College or Institution in the matter concerned and the University or such College or Institution shall report to the State Government within such time, as the State Government may direct the action which is proposed to be taken by the University to give effect to such advice of the State Government.
