Section 18(3) in Nizams Institute of Medical Sciences Act, 1989
(3)Where any matter is of urgent 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 may take such action as he may deem fit and shall forth with report the action taken by him to the Vice¬President and also the Officer, authority or other body who or which, in the ordinary course, would have dealt with the matter:Provided that if such officer, authority or other body is of opinion that such action ought not to have been taken by the Director, it may refer the matter to the Vice-President who may either confirm the action taken by the Director or annul the same or modify it in such manner as he thinks fit, and thereupon it shall cease to have, effect or as the case may be, shall take effect only in such modified form so however that such modification or annulment shall be without prejudice to the validity of anything previously done by or under the orders of the Director.
