Section 23(3) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(3)The Chancellor may by an order in writing annul any order or proceeding of the officer or authority of the University which is not in conformity with this Act and Statutes :Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an older should not be made and if any cause is shown within the time specified in this behalf, he shall consider the same.
