Section 16(4) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(4)If, in the opinion of the Vice Chancellor, any emergency has arisen, which requires immediate action be taken, he shall take such action as he deems necessary and shall report the same for ratification in the next meeting of the Executive Council or Academic Council, which, in the ordinary course, would have dealt with the matter:Provided that, if the Executive Council or Academic Council concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final
