Section 13(13) in University of Heatlh Sciences, Karnal Act, 2016
(13)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceedings of University, which are not in conformity with this Act, the Statutes, the Ordinances, or the Regulations:Provided that before making any such order, he shall call upon University to show cause why such an order should not be made, and if any cause is shown within a reasonable time, he shall consider the same.
