Section 11(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(4)The Kuladhipati may, by an order in writing, annul-(a)any proceedings of any officer, authority, committee or body of the Vishwavidyalaya constituted by or under this Act, which is not in conformity with this Act, Statutes, Ordinances or Regulations; or(b)any proceedings of any authority, committee or other body which has been referred to him by the Kulpati under sub-section (7) of Section 14, if he is satisfied that such proceedings are prejudicial to the interest of the Vishwavidyalaya :Provided that before making such order he shall call upon the office, authority, committee or body concerned to show cause why such an order should not be made and if any cause is shown within the time specified by him in this behalf he shall consider the same.
