Section 12(5) in The SreeNarayanaGuru Open University Act, 2021
(5)If there are reasonable grounds for the Vice-Chancellor to believe that there is an emergency which requires immediate action to be taken, he shall, take such action as he thinks necessary, and shall, as soon as may be, report in writing, the grounds for the emergency and the action taken by him, to such authority, body or various councils which, in the ordinary course, would have dealt with the matter for decision in its next meeting.
