Section 16(4) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
(4)Where, in the opinion of the Vice Chancellor , decision of any officer or authority of the University is not within the powers conferred by this Act or is likely to be prejudicial to the interest of the University, he shall request the concerned authority to revise its decision within fifteen days from the date of its decision and in case the authority refuses to revise such decision wholly or partly or fails to take any decision within fifteen days, then such matter shall be referred to the Chancellor and his decision thereon shall be final.
