Section 9(10) in University of Horticultural Sciences Act, 2009
(10)The State Government may, by order published in the official Gazette, annul any order, notifications, resolution or any Proceedings of the University, which, in its opinion, is not in conformity with the provisions of this Act, or the statutes, regulations or ordinances or is otherwise inconsistent with the policy of the State Government:Provided that before making any such order, the State Government shall call upon the University to show cause why such an order shall not be made and if any cause is shown within a reasonable time, shall consider the same.
