Section 10(4) in The Nalanda Open University Act, 1995
(4)The Chancellor may, by order in writing, annul any proceeding of the University which is not in conformity with the Act, the Statutes, the Ordinances or the Regulations, or for which there is no sufficient justification :Provided that before making any such order, he shall call upon the University to show cause within the period specified by him why such order should not be made, and if any cause is shown within the said period, he shall consider the same.
