Section 11(6) in The Netaji Subhas Open University Act, 1997
(6)The Vice-Chancellor may take on behalf of the University such action as he may deem expedient in any matter which, in his opinion, is either urgent or of an emergent nature and shall report the same for confirmation at the next meeting to the authority or body which, in the ordinary course, would have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not approved by the authority or body concerned, the matter shall immediately be referred to the Executive Council, if the authority or body concerned is other than the Executive Council, or to the Chancellor, if the authority or body concerned is the Executive Council. The decision of the Chancellor or the Executive Council, as the case may be, shall be final.
