Section 12(16) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(16)In emergent cases, the Vice-Chancellor may exercise all the powers of the Board of management, Senateand Finance Committee and put up in the respective Bodies of the action taken in the next meeting;> Provided that if authority concerned is of the opinion that such action ought not to have been taken, it mayrefer the matter to the Chancellor, whose decision thereon shall be final;> Provided that any person in the service of the University who is aggrieved by this action taken by theVice-Chancellor under this sub-section shall, have the right to appeal against such action to the Board of Managementwithin sixty days from the date on which such action is communicated to him and thereupon the Board ofManagement may, confirm, modify or reverse the action taken by the Vice-Chancellor;
