Section 13 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
13. Powers of Chancellor.
(1)The Chancellor may,-(a)call for any papers or information relating to the affairs of the University; and(b)for reasons to be recorded refer any matter except a matter falling under Section 43 for reconsideration to any officer or authority of the University that has previously considered such matter.(2)The Chancellor may by an order in writing annul any proceeding of any officer or authority of the University which is not in conformity with this Act, the Statute or the Regulation :Provided that before making any such order he shall call upon the officer -or authority concerned to show cause why such an order shall not be made and if any cause is shown within the time specified by him in this behalf, he shall consider the same.(3)Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.(4)The Chancellor shall exercise such powers as may be conferred on him by or under this Act.
