Section 10(4) in Andhra Pradesh Logistics University Act, 2017
(4)The Vice-Chancellor, if he is of the opinion that any decision of any authority of the University is beyond the powers of the authority conferred by the provisions of this Act, the Statutes or the Ordinances or that any decision taken is not in the interest of this University, may ask the authority concerned to review its decision within sixty days of such decision and if the authority refuse to review the decision either in whole or in part or no decision is taken by it within the said period of sixty days, the matter shall be referred to the Chancellor whose decision thereon shall be final.
