Section 12(4) in Rajasthan Sanskrit University Act, 1998
(4)(i)In any state of emergency, where in the opinion of the Vice-Chancellor immediate action is required to be taken, he shall have power to take immediate action, in such cases, the Vice-Chancellor shall, as soon as may be, inform the officer, authority or other institutions, about the action taken, by whom or where the matter ordinarily should be dealt with and after being confirmed by them, such actions shall further be deemed valid.(ii)Where the action taken by the Vice-Chancellor under clause (i) of sub-section (4) prejudicially affects any person in the service of the University, the person affected may prefer an appeal to the Executive Council within fifteen days from the date on which such action is communicated to him.
