Section 10(3) in The Nalanda Open University Act, 1995
(3)(i)The Chancellor may send the results of such inspection or enquiry to the Vice-Chancellor and the Vice-Chancellor shall communicate the views of the Chancellor to the Executive Council and the Academic Council.(ii)The Executive Council and the Academic Council shall report to the Chancellor such action, if any, as they have taken or may propose to take upon the results of such inspection or enquiry.(iii)Where the Executive Council and the Academic Council do not within a reasonable time take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation filed by the Executive Council and the Academic Council, issue such direction as he may think fit, and the Executive Council and the Academic Council shall at once comply:Provided that notwithstanding anything contained in this sub-section the Chancellor, if he considers necessary, may on the report of the Vice-Chancellor or otherwise call for explanation from any teacher or officer of or connected with the University and after due consideration of the charges give such direction as he may think proper to which the Vice-Chancellor, the Executive Council and the Academic Council as the case may be, shall comply within the period specified.
