Section 8(7) in The U.P. Harcourt Butler Technical University Act, 2016
(7)The State Government shall send to the Chancellor a copy of every report of the inspection or inquiry caused to be made under Section 8(1) and of communication received from the Vice-Chancellor under Section 8(5) and of every direction issued under Section 8(6) and also of every report or information received in respect of compliance or non-compliance with such direction.
