Section 15(3) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(3)Where any matter is of urgent nature requiring immediate action and the same cannot be immediately dealt with by any officer or authority of the Institute, empowered by or under this Act to deal with it, the Director may take such action, as he may deem fit and shall forthwith report the action taken by him to the Chairperson and also to the officer or authority who in the ordinary course, would have dealt with the matter:Provided that if such officer or authority is of opinion that such action ought not to have been taken by the Director, it may refer the matter to the Chairperson who may either confirm the action taken by the Director or annul the same or modify it in such manner, as he thinks fit, and thereupon it shall cease to have effect or, as the case may be, shall take effect in the modified form:Provided further that such annulment or modification, as is referred to in the preceding proviso shall be without prejudice to the validity of anything previously done by or under the order of the Director.
