Section 13(8) in Himachal Pradesh Technical University Act, 2014
(8)If the Vice-Chancellor is of the opinion that any decision of any Authority of the University is beyond the power of the Authority conferred by the provisions of this Act, the Statutes or the Ordinances or that any decision taken is not in the interest of the University, the Authority concerned may be asked to review its decision within sixty days of such decision and if the Authority refuses to review the decision either in whole or in part or no decision is taken by it within the said period, the matter shall be referred to the Chancellor, whose decision thereon shall be final.
