(3)The Chancellor may, by order in writing, annual any proceeding of any of the authorities or officers of the University which is not in conformity with this Act, the Statutes, the Ordinances, the Regulations, the rules or the bye-laws:Provided that, before making any such order, the chancellor shall call upon such authority or officer to show cause why such an order should not be made and consider the cause, if any, shown by such authority of officer within a reasonable time.
