Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(3)(b) in Himalayan Garhwal University Act, 2016

(b)On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in Conformity with the Decision, Act, Regulation, Statutes, or Rules, he may issue Such direction as he may deem fit in the interest of the University and the directions so issued shall be complied by all concerned.