Section 17(6) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(6)The action taken by the Vice-Chancellor shall be deemed to be the action taken by the appropriate authority until it is set aside by such officer, authority or body after considering the report made by the Vice-Chancellor under sub-section (4) or is modified or set aside by the Board under sub-section (5).
