(3)The Chancellor may, of his own motion or on application, call for and examine the record of any officer or authority of the University in respect of any proceedings to satisfy himself as to the regularity of such proceedings or the correctness, legality or propriety of any decision passed or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified, annulled, reversed or remitted for reconsideration [for the reason that such decision or order is not in conformity with the provisions of this Act or the Statutes] [Inserted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).], he may pass orders accordingly:Provided that every application to the Chancellor for the exercise of the power under this section shall be preferred within three months from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant:
