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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(5)(a) in Shri Govind Guru University Act, 2015

(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter furnish information regarding action taken by him with the reasons he has considered as emergent, to such officer, authority or body as would have in the ordinary course have dealt with the matter.