Section 11(4) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(4)(a)If there are reasonable grounds for the vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall take such action as he thinks necessary, and shall at the earliest opportunity thereafter, [furnish information regarding his action] [These words were substituted for the words 'report in writing the grounds for his belief that there was an emergency and the action taken by him' by Gujarat 10 of 1982, Section 2., Schedule, Sr. No. 6 (3] (a) (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course, dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer within thirty days from the date on which such action is communicated to him, an appeal to the Executive Council.
