Section 26(6) in The Uttar Banga Krishi Viswavidyalaya Act, 2000
(6)The Vice-Chancellor may take, on behalf of the University, any action in an emergency which, in his opinion, calls for immediate action. He shall, in such cases and as soon as may be thereafter, report such action to the authority or body which shall ordinarily have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not. approved by such authority or body, the matter shall immediately be referred to the Chancellor whose decision thereon shall be final.
