Section 26(6) in The West Bengal University of Health Sciences Act, 2002
(6)Notwithstanding anything contained in the foregoing sub-sections, the Chancellor, either suo motu or on the advice of the Government, may, direct the University to make provisions in Statutes in respect of any matter specified by him and it the General Council fails to implement such a direction within sixty days of its receipt, the Chancellor may, after considering the reasons, if any, communicated by the General Council for its inability to comply with such direction, make or amend Statutes suitably.
