Section 14(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(1)The Chancellor may-(a)call for any papers for information relating to the affairs of the Vishwa Vidyalaya; and(b)for reasons to be recorded refer any matter except a matter falling under Section 41 for reconsideration to any officer or authority of the Vishwa Vidyalaya that has previously considered such matter.
