Section 12(4) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(4)The Vice-Chancellor shall have power to take action on any matter concerning the affairs of the University and may take such action as he may deem necessary, but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who or which would have ordinary dealt with the matter:Provided that no such order shall be passed unless the person likely to be affected, has been given a reasonable opportunity of being heard.
