Section 9A(5) in The Maharishi Dayanand University Act, 1975
(5)[ The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act, except in the matters involving creation or abolition of a Faculty, Department, or post, the matter involving appointment or removal of an employee :Provided that the Vice-Chancellor before exercising powers under this section shall record in writing the reasons, why the matter cannot wait till the meeting of the authority concerned :Provided further that if the authority concerned is of the opinion that such action ought not to have been taken, the decision of the authority thereon shall be final :Provided further that a person in the service of the University who is aggrieved by the action taken by the Vice-Chancellor under this sub-section shall have the right to refer such action to the Executive Council within one month from the date on which decision on such action is communicated to him and thereupon the Executive Council may confirm, modify or reverse the action taken by the Vice-Chancellor. The employee shall be informed that the action has been taken under emergency powers.] [Substituted by Haryana Act 12 of 1994.]
