Section 23(7) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(7)If in any emergency, which in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary and shall, at the earliest possible, report the action to the authority or other body, as the case may be, for confirmation in the next meeting of the authority, which in the ordinary course would have dealt with the matter.
