Section 13(8)(a) in Kamdhenu University Act, 2009

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State of Gujarat - Subsection

Section 13(8)(a) in Kamdhenu University Act, 2009

(a)Subject to the provisions contained in sub-section (6) and notwithstanding anything contained in sub-section (7), where the Vice-Chancellor, after making such inquiry as may be deemed fit, is of opinion that the execution of any order or resolution of an authority specified in or declared under section 20 or any action initiated or contemplated which is about to be done or is being done by or on behalf of the University. -

(i)is inconsistent with the provisions of this Act or of any Statutes, or Regulations, or

(ii)is not in the interest of the University, or

(iii)is likely to lead lo breach of peace.

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State of Gujarat - Subsection

Section 13(8)(a) in Kamdhenu University Act, 2009