Section 13(7) in Himachal Pradesh Technical University Act, 2014
(7)The Vice-Chancellor may take on behalf of the University such action as he may deem expedient in any matter which in his opinion, is either urgent or of an emergent nature and shall report the same for confirmation at the next meeting of the Authority or Body which, in the ordinary course, would have dealt with the matter:Provided that if the action taken by the Vice-Chancellor is not approved by the Authority or Body concerned, the matter shall immediately be referred to the Chancellor whose decision thereon shall be final :Provided further that where any such action taken by the Vice-Chancellor affects any person in the service of the University, such person shall be entitled to prefer, within thirty days from the date on which he receives notice of such action, an appeal to the Board.
