Section 14(7) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(7)If in the opinion of the Kulpati, any proceeding of any authority, committee or other body of the Vishwavidyalaya is likely to be prejudicial to the interest of the Vishwavidyalaya, he shall record his reason and refer the matter to the Kuladhipati and also inform the authority, committed or other body concerned shall not be given effect to till the matter is decided by the Kuladhipati under sub-section (4) of Section 11.
