(6)(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority or body as would have in ordinary course dealt with the matter. If the officers, authority or, as the case may, body, disagrees with the action of the Vice-Chancellor, the matter shall be referred to the Chancellor whose decision thereon shall be final.(b)When action taken by the Vice-Chancellor under this subsection affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Board within one month from the date on which such action is communicated to him.(c)If the Vice-Chancellor is satisfied that a decision of the Board is not :n the best interest of the University, he shall refer it to the Chancellor whose decision thereon shall be final.
