Section 29(9) in University of Horticultural Sciences Act, 2009
(9)If the Vice-Chancellor is satisfied that a decision of the Board other than decision under sub-section (8), is not in accordance with provisions of Acts and Statutes, Government regulations and not in the best interest of the University, then he shall refer it to the Chancellor within fifteen days for his decision. The decision of the Chancellor thereon shall be final. Till the disposal of the reference made by the Chancellor the decision of the Board shall not be implemented.
