Section 6 in Jawaharlal Nehru Technological Universities Act, 2008
6. Chancellor.
(1)The Governor of Andhra Pradesh shall be the Chancellor of the University, who shall, by virtue of his office, be the head of the University. He shall perform such functions as may be entrusted to him by or under this Act.(2)The Chancellor may, by order in writing, annul any proceedings of the University, which is not in conformity with the provisions of this Act, the statutes, Ordinances and regulations made there under;Provided that before making any such order, he shall give a notice calling upon the University to show cause why such an order should not be made and if any cause is shown within the time specified therefor in the notice, shall consider the same.
