Section 21(6) in Maharana Partap Horticultural University, Karnal Act, 2015
(6)In any emergency, which, in the opinion of the Vice-Chancellor, requires immediate action to be taken, he shall take such action, as he deems necessary except dismissal, removal and reduction in rank of the persons appointed by the Board and shall, at the earliest possible, report about the action taken to the concerned authority for confirmation, who or which in the ordinary course, would have dealt with the matter, but nothing in this sub-section shall be deemed to empower the Vice-Chancellor to incur any expenditure, not duly authorized and provided for, in the budget:Provided that no action shall be taken to his disadvantage unless such a person has been given opportunity of being heard.
