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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(5) in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

(5)If in the opinion of the Director General any emergency has arisen which requires immediate action to be taken, the Director General shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority, committee or other body as would have in the ordinary course dealt with the matter :Provided that the action taken by the Director General shall not commit the University to any recurring expenditure for a period of more than six months and also that Director General shall not create any post or make any appointment without the sanction of the Managing Committee :Provided further that where any such action taken by the Director General affects any person in the service of the Sansthan such person shall be entitled to prefer, within thirty days from the date on which such action is communicated to him, an appeal to the General Council.