Section 30(3) in Uttarakhand Technical University Act, 2005
(3)[ Notwithstanding anything contained in the foregoing sub-sections, the State Government may in order to implement any decision taken by it in the interest of learning, teaching or research on the basis of any suggestion or recommendation of the University Grants Commission or All India Council for Technical Education or other various regulatory Councils of related to Professional Education or the State or National Education Policy require the Executive Council to make new or additional Regulation or amend or repeal the Regulation referred to in sub-section (1) or sub-section (2) within the specified period and if the Executive Council fails to comply with such requirement within reasonable time the State Government may make new or additional regulation or amend or repeal the regulation referred to in subsection (1) or sub-section (2).] [Substituted by section 6 of Uttarakhand Act No. 26 of 2013.]
