Section 40(3) in Arni University (Establishment and Regulation) Act, 2009
(3)If the University fails to comply with the recommendation made under sub-section (2) within a reasonable time, the Government [or the Regulatory Commission, as the case may be,] [Inserted vide Act No. 17 of 2012.] may give such directions as it may deem fit which shall be binding on the University.
