Section 11(4) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
(4)The Vice-Chancellor, if he is of the opinion that any decision of any authority is beyond the powers of the authority conferred by the provisions of this Act Statutes or Ordinances or that any decision taken is not in the interests of the University may ask the authority concerned to review its decision within sixty days of such decision and if the authority refuses to review its decision ether in whole or in part or no decision is taken by it within the sad period of sixty days, the matter shall be referred to the Chancellor whose decision thereon shall be final;Provided that the decision of the authority concerned shall remained suspended during the period of review of such decision by the authority or the Chancellor as the case may be, under this sub-section.
