Section 29(6) in University of Horticultural Sciences Act, 2009
(6)The Vice-Chancellor may take any action in any emergency, which in his opinion calls for immediate action. He shall in such case, and as soon as may be thereafter report his action to the authority or body, which will ordinarily have dealt with the matter. If the authority or body disagrees with the action of the Vice-Chancellor the matter shall be referred to the Chancellor whose decision thereon shall be final.
