Section 25(7) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(7)In case of emergency warranting immediate action to be taken in respect of powers not vested in him, the Vice-Chancellor shall take such action as he deems necessary after recording reason in writing and shall place the matter before the authority, competent to exercise such powers, for confirmation in its next following meeting but not later than sixty days, failing which the action taken by him shall cease to have any effect and if the action taken by the Vice-Chancellor is not confirmed by such authority, the same shall also cease to have any effect.Provided that such emergency power shall not be exercised by the Vice-Chancellor for making any appointment to any position or assignment or removal of any incumbent from such position or assignment.Provided further that nothing in the section shall be deemed to empower the Vice-Chancellor to incur any expenditure not duly authorized and provided for in the budget.
