Section 26(6) in Agriculture University, Jodhpur Act, 2013
(6)The Vice-Chancellor shall, where immediate action is called for, have power to make an order so as to exercise any power or perform any function which would ordinarily have been exercised or performed by any other authority under this Act or the Statutes and shall in such case as soon as may be thereafter report his action to such authority and if such authority disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.
