Section 11(3) in Dr. Babasaheb Ambedkar Open University Act, 1994
(3)Notwithstanding anything contained in this Act, the Vice-Chancellor, if he is of the opinion that any decision or order of any authority is beyond the powers of the authority conferred on it or is inconsistent with the provisions of this Act, Statutes, Ordinances, Rules or Regulations or that any decision taken is not in the interest of the University or is likely to lead to breach of peace, he may ask the authority concerned to review its decision within sixty days of such decision and if the concerned authority refuses to review its decision either in whole or in part as directed by the Vice-Chancellor or no decision is taken by it within the said period of sixty days, the matter shall be referred to the State Government whose decision thereon shall be final:Provided that, the decision of the authority concerned shall remain in abeyance during the period of review of such decision by the authority or the State Government as the case may be under this sub-section.
