Section 13(4) in University of Rajasthan Act, 1946
(4)(a)He may take action in any emergency which, in his opinion, calls for immediate action. He shall, in such a case, and as soon as may be thereafter, report his action to the officer, authority or other body who or which would ordinarily have dealt with the matter.(b)When action taken by the ViCe-Chancellor under clause (a) affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate within fifteen days from the date on which such actions is communicate to him.
