(7)Notwithstanding anything contained in the above sub-sections, if at any time the Chancellor is of the opinion that in any manner, the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act and the regulations or the special measures are desirable to maintain the standards of the University teaching, examination, research or extension education, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by him. When the University fails to offer explanation within the time specified or offers an explanation which in the opinion of the Chancellor is not satisfactory, he may issue such directions as he thinks fit.
