Section 14 in Gujarat University of Transplantation Sciences Act, 2015
14. Emergency powers of Vice-Chancellor.
(1)Where any matter is of an urgent nature requiring immediate action and the same cannot be immediately dealt with by the Pro-Chancellor or any authority or body of the University empowered under this Act to deal with it, the Vice-Chancellor may take such action as he may deem fit, and shall forthwith report the action so taken by him to the authority or body of the University who or which, in the ordinary course, would have dealt with the matter.(2)Where the exercise of the power by the Vice-Chancellor due to urgency of matter under sub-section (1) involves the appointment of any person, such appointment shall be confirmed by the competent authority empowered to approve such appointment, in accordance with the provisions of this Act and the Regulations, not later than six months from the date of order of the Vice-Chancellor, otherwise such appointment shall cease to have effect.
