Section 26(7) in Sree Sankaracharya University of Sanskrit Act, 1994
(7)If at any time, except when the Syndicate or the Academic Council is in session, the Vice-Chancellor is satisfied that an emergency has arisen which requires immediate action to be taken involving the exercise of any power vested in the Syndicate or the Academic Council, the Vice-Chancellor may take such action as he deems fit and shall report the same for approval at the next meeting of the concerned authority and if the action taken by the Vice-Chancellor is not approved by such authority he shall refer the matter to the Chancellor whose decision thereon shall be final.
