Section 40(6) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(6)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on advice of the State Government, may, direct the University to make provisions in the Statutes in respect of any matter specified and if the Executive Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the Executive Council for its inability to comply with such direction, make or amend the Statutes suitably.
