Section 11(4) in Sardar Patel University Act, 1955
(4)(a)In an emergency, which, in the opinion of the Vice Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary, and shall at the earliest opportunity [thereafter furnish information regarding his action] [These words were substituted for the words 'thereafter report his action' by Gujarat 10, 1982, Section 2, Schedule, Sr. No. 3(4) (a).] to such officer, authority or body, as would have in the ordinary course, dealt with the matter.(b)When action taken by the Vice-Chancellor under this sub-section affects any person in the service of the University, such person shall be entitled to prefer an appeal to the Syndicate through the officer, authority or body mentioned in clause (a) within fifteen days from the date on which such action, is communicated to him.
