32. Provisions pertaining to Agenda matters.- (1) No Agenda Matter shall be
either included in the Agenda for or taken up for discussion and decided in, themeeting of the Board of Governors or the Board of Management or any Committeeswithout obtaining the Prior written approval of the Chancellor.(2)In the event of breach of any provisions of this Act the Chancellor shall beentitled at all time to immediately take remedial action by reversing all decisions takenby any functionary or body of the University in breach of the provisions of this Act andconsequent upon the pursuit of such a remedial action all such actions taken by thefunctionary or body of the University in breach of the provisions of this Act shall bedeemed to be null and void, ab initio and consequently the status quo ante shallprevail in respect of the matter or decision in breach.
