(8)(a)Subject to the provisions contained in sub-section (6) and notwithstanding anything contained in sub-section (7), where the Vice-Chancellor, after making such inquiry as may be deemed fit, is of opinion that the execution of any order or resolution of an authority specified in or declared under section 20 or any action initiated or contemplated which is about to be done or is being done by or on behalf of the University. -(i)is inconsistent with the provisions of this Act or of any Statutes, or Regulations, or(ii)is not in the interest of the University, or(iii)is likely to lead lo breach of peace.he may forward a copy of the order or resolution or. as 'he case may be. refer the doing of the tiling with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him or the any action initiated or contemplated or the doing of the thing be refrained from.(b)Where the authority, after reconsideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (c), such revised or modified order or resolution shall revive from the date of such revision or modification(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the Chancellor for his decision.(d)The Chancellor may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to he in force with or without modification permanently or for such period as it may specify:Provided that the order or resolution shall not be revised or modified or continued by the Chancellor without giving the concerned authority a reasonable opportunity of showing the cause against the order proposed to be made by him.(e)The order, resolution or, as the case may be, the doing of thing, any action initiated or contemplated shall remain in abeyance from the dale of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the dale of the order of the Chancellor under clause (d).
