Section 15 in Gujarat State Higher Education Council Act, 2016
15. Power of State Government to give directions.
- On the recommendation of the Council, or suo-moto, the State Government may direct, any University with such modification as may be necessary, to implement the reforms in such manner as may be sped Tied therein. Notwithstanding anything contained in any law for the lime being in force, it shall be obligatory on the part of the University to implement the directions given by the Slate Government and to report the action taken to the State Government and the Council accordingly. The Council shall review from time to time the compliance by the Universities, of the direction given by the State Government.
