Section 13(4) in Ramchandra Chandravansi University Act, 2018
(4)The Vice Chancellor may, if he/she is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall convey to such authority the action taken by him on such matters;Provided that if the authority of the University or any person in the service of the University who is aggrieved by the action taken by the Vice Chancellor under this sub section may prefer an appeal to the Chancellor within one month from the date of communication of such decision. The Chancellor may confirm, modify or reverse action taken by the Vice Chancellor.
