Section 16(5) in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
(5)The Vice-Chancellor shall exercise such other powers and perform suchother duties as may be laid down by the Statutes or the Rules.Provided that, where in the opinion of the Vice-chancellor, any decision of anyauthority of the university is outside the powers conferred by this Act or Statutes,Regulations or Rules made there under or is likely to be prejudicial to the interests ofthe university, he shall request the concerned authority to revise its decision withinfifteen days from the date of its decision and in case the authority refuses to revisesuch decision wholly or partly or fails to take any decision within fifteen days, thensuch matter shall be referred to the Chancellor and his decision thereon shall be final.
