Section 9(6) in Agriculture University, Jodhpur Act, 2013
(6)Notwithstanding anything contained in the preceding sub-sections, if at any time the Chancellor is of the opinion that in any manner the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act, statutes and regulations, or the special measures are desirable to maintain the standards of the University teaching, examination, research or extension, he may indicate to the University any matter in regard to which he desires an explanation, and call upon the University to offer such explanations, within such time as may be specified by him. If the University fails to offer any explanation within the time specified or offers an explanation which in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as may appear to him to be necessary and desirable in the circumstances of the case and may exercise such powers as necessary for giving effect to these instructions.
