Section 17(9) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(9)If in the opinion of the Vice-Chancellor, it is necessary to take immediate action on arty matter for which powers arc conferred on any other authority by or under this Act, he may take such action as he deems necessary, and shall at the earliest opportunity thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter :Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Vice-Chancellor, then such case shall be referred to the Chancellor, whose decision thereon shall be final;Provided further that where any such action taken by the Vice-Chancellor affect any person in the service of the private university, such person shall be entitled to prefer, within three months from the date on which such action communicated to him, an appeal to the governing body and the decision of the governing body shall be communicated to the person concerned within three months from the date of appeal.
