Section 14(6) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(6)The action taken by the Kulpati under sub-section (4) shall be deemed to be the action taken by the appropriate authority until it is set aside by the Kuladhipati on a reference made under under-section (5) or is set aside by the Executive Council on an appeal under the second proviso to sub-section (4).
