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[Cites 0, Cited by 0] [Section 13] [Entire Act]

UT Ladakh - Subsection

Section 13(4) in The University of Ladakh Act, 2018

(4)The Vice-Chancellor may take action as he deems necessary in any emergency which, in his opinion, calls for immediate action. He shall in such a case and as soon as or may be thereafter, report his action to the officer, authority or other body of the Cluster University who or which would ordinarily have dealt with the matter.