Section 27(6) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
(6)Notwithstanding anything contained in the foregoing sub sections the State Government may direct the Executive Council to make provision in the Statutes in respect of any matter specified by it, and if the Executive Council is unable to implement such a direction within sixty days of its receipt, the State Government may, with the assent of the Chancellor, after considering the reasons, if any communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably.
