Section 61 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
61. Power to annul, suspend, etc. proceeding of officers and authorities.
- Without prejudice to provisions of Section 60 or any other provisions of this Act, the Chancellor, may, by order in writing, annul, suspend or modify any resolution, order or proceeding of any officer or authority of the University which, in his opinion, is not in conformity with this Act, or the Stautes, Ordinances, Regulations or Rules:Provided that before making any such order, the Chancellor shall call on the officer or authority to show cause why such an order should not be made, and if any cause is shown with the time fixed by the Chancellor, be shall consider the same and decide, and his decision shall be final.
