Section 7(4) in Biju Patnaik University of Technology Act, 2002
(4)The Chancellor may, either suo motu or on a reference made to him by the Vice-Chancellor under the provisions of sub-section (8) of section 10 or by the Government, by order in writing, annual any proceeding of any of the authorities of the University which is not in conformity with this Act, the Statutes, Regulations, Rules or any other Law for the time being in force:Provided that before making any such order the Chancellor shall call upon such authority to show cause why such an order, should not be made and, if any cause is shown by such authority within a reasonable time, shall consider the same.
