Section 10(viii) in Jharkhand University of Technology Act, 2011
(viii)It shall be the duty of the Vice-Chancellor to ensure that the proceedings of the University are carried on in accordance with the provisions of this Act and the Rules, and where the Vice-Chancellor is of opinion that any proceedings or order of an authority or the University is in violation of any provision of this Act or the Rules he may, by an order in writing, stay the operation of such proceedings or order and send a report and make a reference to the Chancellor for a final decision in accordance with provisions of sub-section (vi) of section 8.
