Section 10(4) in Indraprastha Institute of Information Technology Delhi Act, 2007
(4)The Director may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the Institute by or under this Act and shall report to such authority the action taken by him on such matter:Provided that if the authority concerned is of the opinion that such action ought not to have taken, the Director shall take such action as is necessary and feasible to annul the action taken by the Director in excess of the powers conferred upon him.Provided further that any person in the service of the Institute who is aggrieved by the action taken by the Director under this sub-section, shall have the right to appeal against such action to the Board of Governors within ninety days from the date on which such action is communicated to him and thereupon the Board of Governors may confirm, modify or reverse the action taken by the Director.
