Section 15(2) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(2)The Vice-Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred upon any authority of the University under this Act and inform such authority about the action taken by him on such matters and obtain rectification for the same:Provided that, if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon, shall be final.
