Section 11(4) in The West Bengal University of Health Sciences Act, 2002
(4)The Chancellor may, after taking report in writing from the Vice-Chancellor, suspend or modify any resolution, order or proceedings of any authority, body, Committee of officers, which in the opinion of the Chancellor, is not in conformity with this Act, or the Statutes, Ordinances, Rules, regulations made thereunder, or is not in the interest of the University and the University authority, body, committee and officer shall comply with the same:Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or officer, as the case may be, 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 wherever he deems it necessary, after consulting the Government, decide the action to be taken in the matter, and such decision shall be final.
