Section 57(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)The State Government may give such directions to any educational institution as in its opinion are necessary or expedient for carrying out the purposes of this Act or to give effect to any of the provisions contained therein or of any rules or orders made thereunder and the Governing Council, as the case may be, of such institution shall comply with every such direction.
