Section 25(1) in A.P.J. Abdul Kalam Technological University Act, 2015
(1)The Board of Governors shall be the supreme authority of the University and shall have the power to review the actions of the Executive Committee and the Academic Committee save where the Executive Committee or the Academic Committee has acted in accordance with the powers conferred upon it under this Act, the Statutes, the Ordinances or the Regulations, and shall also exercise all the powers of the University not otherwise provided for by this Act or the Statutes:Provided that if any question arises as to whether the Executive Committee or the Academic Committee has acted in accordance with such powers as aforesaid or not, the question shall be examined and decided by the Chancellor and his decision thereon shall be final.
