Section 9(8) in Kerala Veterinary and Animal Sciences University Act, 2010
(8)(i)The Chancellor shall when an emergency arises have the right to suspend or dismiss any of the authorities of the University and take measures for the interim administration of the University;(ii)An appeal shall lie to the Chancellor against any order of dismissal passed by the Board of Management or the Vice-Chancellor against any person in the service of the University;(iii)An appeal under the above clause shall be filed Within thirty days from the date of serving the order of dismissal on the persons concerned;(iv)The Chancellor shall before passing any order on an appeal as above, refer the matter for advice to a tribunal appointed by him for the purpose:
