Section 27(11) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(11)If, in the opinion of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.], any emergency has arisen, which requires immediate action, he shall take such action as he deems necessary and shall report the same for confirmation, in the next meeting, of the authority concerned which in the ordinary course would have dealt with the matter.
