Section 47(1) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
(1)Notwithstanding anything contained in this Act, the State Government may, if it considers appropriate in public interest, it may, by an order, published in the Official Gazette, issue policy directions to the University or annual any proceeding of the University, which, in its opinion are not in conformity with the provisions of this Act and statutes :Provided that before annulling any proceedings of the University, the State Government shall call upon the University to show cause why such an order should not be made and the University shall be given an opportunity to explain its view point with regard thereto.
