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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(6) in Visvesvaraya Technological University Act, 1994

(6)The Vice-Chancellor may take action in any emergency, which, in his opinion calls for immediate action. He shall in such a case, and as soon as may be thereafter, report his action to the authority which would ordinarily have dealt with the matter.