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[Cites 0, Cited by 1] [Section 31(8)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(8)(aa) in Uttar Pradesh State Universities Act, 1973

(aa)[ Where the failure of the Executive Council to take a decision within the period specified in the proviso to clause (a) is not attributable to any fault of the Executive Council, the Chancellor may require the Executive Council to take a decision within such time as the Chancellor may, from time to time, allow and may direct the Vice-Chancellor to call a meeting of the Executive Council for the purpose : [Inserted by. Uttar Pradesh Act No. 4of 1995 (w.e.f. 17.12.1994).]