(4)The Chancellor may, if he deems it necessary in the public interest or in the interest of the proper functioning of the University, suspend, dismiss or dissolve any authority of the University and-(a)in the case of suspension, take measures for the interim administration of the University; and(b)in the case of dismissal or dissolution, constitute such authority by nomination, or the interim administration of the University till such authority is reconstituted in accordance with the provisions of this Act:Provided that the nominated authority shall not in any case continue in office for a period exceeding one year.".
