Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(3)During the period the notification issued under sub-section (1) remain in operation, the executive authority of the State Government shall extend to the giving of directions to the said Vishwavidyalaya to observe such cannons of financial propriety as may be specified in the direction and to the giving of such other directions as the State Government may deem necessary and adequate for the purpose.