Section 26(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)A meeting of the Board fixed by the Vice-Chancellor under subsection (1) shall not be cancelled or postponed by the Vice-Chancellor, but the Chancellor may, for sufficient cause, postpone the meeting to any date not later than fifteen days from the date originally fixed by the Vice-Chancellor.
