(4)(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 furnish information regarding his action] [Substituted for 'thereafter report his action' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University such person shall be entitled to prefer an appeal through the said officer, authority or body to the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] within fifteen days from the date on which such action is communicated to him.
