Section 8(8) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999
(8)Without prejudice to the provisions to sub-section (6), if the Chancellor on consideration of any document or material referred, to in sub section (7) is of opinion that the Executive Council has failed to carry out its functions or has abused its powers, he may, after giving it an opportunity of submitting a written explanation, order that in supersession of the sad Executive Council, an ad-hoc Executive Council, consisting of the Vice-Chancellor and such other persons not exceeding ten in number as the chancellor may appoint in that behalf including any member of the superseded Executive Council, shall, for such period not exceeding two years as the Chancellor may from time to time specify, exercise and perform all the powers and functions of the Executive Council under this Act.
