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 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(1)Where in respect of an autonomous college, institution or department, the Executive Council is of the opinion that the efficiency of the college, institution or department has so deteriorated that in the interest of education, it is necessary to withdraw the powers conferred on the college, institution or department under Section 44, the Executive Council shall send an intimation to that effect to the Principal of the college, or head of the institution or department stating that any explanation in writing submitted within the period specified in the intimation on behalf of the college, institution or department will be considered by the Executive Council :Provided that, the period so specified may, if, necessary be extended by the Executive Council.