Section 11(6) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(6)Without prejudice to the foregoing provisions of the section but subject to the provisions of Section 42, the Visitor may by order in writing annul any proceeding of the Institute which is not in conformity with this Act of the rules or regulation made thereunder:Provided that before making any such order he shall call upon the Institute to show cause why such an order should not be made and if any cause is shown within such reasonable time as may be allowed there for, shall consider the same.
