Section 19(3) in Banaras Hindu University Act, 1915
(3)The Executive Council may direct the amendment, in such manner as it may specify; of any Regulation made under this section or the annulment of any such Regulation :[Provided that any authority of the University which is dissatisfied with any such direction may, within two months of the date of such direction, appeal to the [Visitor] whose decision thereon shall be final.]]
