(15)If the Vice-Chancellor of a University is of the opinion that any order or decision in respect of any matter, which is required under the provisions of this Act or the Statutes to be passed or made by any authority of that University, is necessary to be passed or made immediately and it is not practicable to convene a meeting of the concerned authority for that purpose, he may pass such order or take such decision as he deems proper and place the order or decision, as the case may be, before the concerned authority at its next meeting for ratification, and where the authority differs from the Vice-Chancellor the matter shall be referred to the Chancellor whose decision thereon shall be final.Provided that if the matter involves any financial transaction, the Vice-Chancellor shall, before passing such order or taking such decision, obtain the opinion of the Comptroller of Finance, but it shall be competent for the Vice-Chancellor to differ from such opinion, if he deems it so fit, after recording his reasons there for.
