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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(6) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(6)In any emergency, which, in the opinion of the [Kulpati (Vice-Chancellor)] [ Substituted by U.P. Act 29 of 1974, vide Section 27, for words "The Vice-Chancellor"] requires immediate action to be taken, he shall take such action as he deems necessary, and shall at the earliest opportunity report the action taken to the officer, authority or other body who or which in the ordinary course would have dealt with the matter, but nothing in this sub-section shall be deemed to empower Kulpati (Vice-Chancellor) to incur-any expenditure not duly authorized and provided for in the budget.