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 10] [Entire Act]

State of West Bengal - Subsection

Section 10(6) in JIS University Act, 2014

(6)Without prejudice to the generality of the foregoing provisions of this section, the Visitor may, by order in writing annul any proceeding of any meeting of any authority or committee of the University which is not in conformity with this Act or the rules or the policy of the State Government or the Statutes or the Regulations or the Ordinances of University:Provided that before making any such order, he shall call upon the University to show cause as to why such an order should not be made, and if any satisfactory cause is shown within a reasonable time, he may consider the same.