Section 9(8) in University of Horticultural Sciences Act, 2009
(8)Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that 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 or the statutes or regulations or the special measures desirable to maintain the standards of teaching, examinations, research, or extension he may bring to the notice of the University, any matter in regard to which he desires an explanation and may call upon the University to offer such explanation within such time as may be specified by the Chancellor. If the University fails to offer any explanation within the time so specified or offers an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as are necessary for giving effect to those instructions.
