Section 15(4) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(4)If in the opinion of the Kulpati any emergency has arisen which requires immediate action to be taken, the Kulpati shall take such action as he deems necessary and shall at the earliest opportunity thereafter report his action to such officer, authority, committee or other body as would have in the ordinary course dealt with the matter :Provided that the action taken by the Kulpati shall not commit the University to any recurring expenditure for a period of more than three months :Provided further that where any such action taken by the Kulpati affects any person in the service of the University such person shall be entitled to prefer, within thirty days from the date on which such action is communicated to him, an appeal to the Executive Council :[Provided also that the power shall not extend to matters regarding amendment in the Ordinances, Statutes, Regulations or any matter relating to [x x x] [Inserted by M.P. Act No. 23 of 1991.] appointments.]
