Section 18(3) in Sri Venkatesware Institute of Medical Science University Act, 1995
(3)Where any matter is of nature requiring immediate action and the same could not be immediately dealt with by any officer or authority or other body of the Institute, empowered by or under this Act, to deal with it the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] may take such action as he may deem fit and shall forth with report the action taken by him to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] and also the Officer authority or other body who or which in the ordinary course, would have dealt with the matter.
