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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in The Ganpat University Act, 2005

(3)Where any matter is of urgent nature requiring immediate action and the same cannot be immediately dealt with the by the Chairman or Authority or body of the University empowered under this Act to deal with it, the Director may take such action as he may deem fit and shall forthwith report action taken by him to the Chairman or authority or body of the University who or which, in the ordinary course, would have dealt with the matter.