(9)Where the Executive Council or the college or institution, as the case may be, does not, within a reasonable time, take action to the satisfaction of the [Chancellor] [Substituted by the amendment Act 3 of 2000], the [Chancellor] [Substituted by the amendment Act 3 of 2000] may, after considering the explanation furnished or representation made by the Executive Council or the college or institution, as the case may be, issue such directions as he may think fit and the Executive Council or the college or institution, as the case may be, shall comply with such directions.
