Section 9(5) in Kerala Veterinary and Animal Sciences University Act, 2010
(5)The Chancellor may after taking report in writing from the Vice-Chancellor suspend or modify any resolution, order or proceedings of any authority, body, committee or officer, which in the opinion of the Chancellor is not in conformity with this Act, Statutes, Ordinances or Regulations or is not in the interest of the University and the University, authority, body, committee and officer shall comply with the same;Provided that, before making any such order, the Chancellor shall call upon the University, authority, body, committee or as the case may be, the Officer to show cause within the period specified, why such an order should not be made, and if any cause is shown, the Chancellor shall consider the same and wherever he deems it necessary, after consulting the Government, decide the action to be taken in the matter, and such decision shall be final.
