Section 11(7) in THE KERALA UNIVERSITY OF DIGITAL SCIENCES, INNOVATION AND TECHNOLOGY ACT, 2021
(7)The Vice-Chancellor may, if he is of opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report the authority concerned, the action taken by him on such matter, for ratification:Provided that any person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section, shall have the right to appeal against such action to the Chancellor within ninety days from the date on which such action is communicated to him and thereupon the Chancellor may confirm or reverse or modify the action taken by the Vice-Chancellor.
