Section 10(1) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(1)Notwithstanding anything contained in section 9, the State Government may, if satisfied after such inquiry as it may think fit, that any contract or agreement entered into before the appointed day between the trustees, or any other person acting on behalf of the trustees, in relation to Guru Gobind Singh Medical College, or any affairs connected with the said College, has been entered into in bad faith, or is detrimental to the interests of the said College, it may make an order cancelling or varying (either un-conditionally or subject to such conditions as it may think fit to impose for the purpose) such contract or agreement and thereafter the contract or agreement shall have effect accordingly:Provided that no contract or agreement shall be cancelled or varied except after giving to the parties to the contract or agreement of reasonable opportunity of being heard.
