Section 8(4) in The SreeNarayanaGuru Open University Act, 2021
(4)Where any resolution, order or proceedings of any authority of the University which in the opinion of the Chancellor is not in conformity with this Act or rules, Statutes, Ordinances or Regulations made thereunder or is against the interests of the University, the Chancellor may, after obtaining report in writing from the Vice-Chancellor, suspend, modify or cancel any such resolution, order or proceedings, as the case may be:Provided that, before making any such order, the Chancellor shall call upon the University, to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and decide the action to be taken in such matter and such decision shall be final.
