Section 10(8) in Biju Patnaik University of Technology Act, 2002
(8)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried on in accordance with the provisions of this Act, the Statutes, Regulations and Rules, and where the Vice-Chancellor is of opinion that any proceedings or order of an authority of the University is violative of any provision of this Act, the Statutes, Regulations or Rules he may, by an order in writing, stay the operation of such proceedings or order and send a report and make a reference to the Chancellor for a final decision in accordance with provisions of sub-section (4) of section 7.
