(8)[ Whenever the Vice-Chancellor finds that the decision taken or the resolution passed by any of the authorities or bodies of the University is not consistent with the provisions of the Act, Statutes, Ordinances or is not in the interest of the University he shall(a)defer the implementation of such decision or resolution;(b)refer it to the Chancellor as soon as possible, but not later than a week, mentioning in his report the reasons as to why he thinks that the decision or resolution is not consistent with the provision of the Act, Statutes, Ordinances or is not in the interest of the University; and(c)take appropriate action on the same after receipt of orders of the Chancellor:Provided that, the Vice-Chancellor shall at the earliest opportunity, furnish the information, about his report to the Chancellor and the Chancellor's orders thereon, to the appropriate authority or body of the University for information and compliance wherever necessary.] [Added by Mah 14 of 1978, S 3.]
