Section 11(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)[ Such person shall report to the State Government the result of such inspection or inquiry, and the State Government shall communicate to the Board their views with reference to the results of such inspection or inquiry. The Board shall thereupon communicate its views to the Kuladhipati who may advise the Vishwa Vidyalaya upon the action to be taken, if any.] [Substituted by M.P. Act No. 19 of 1985.]
