(3)The Executive Council may direct the amendment, in such manner as it may specify, of any Regulation made under this section or the annulment of any Regulation made under sub-section (l):Provided that any authority or Board of the University which is dissatisfied with any such direction may appeal to the [Court] [ Substituted by Act 5 of 1952, s.19, for " Central Government"], whose decision in the matter shall be final.Residence
