Section 9(3) in Tamil Nadu Music and Fine Arts University Act, 2013
(3)The Chancellor may, on his/her own motion or on application, call for and examine the record of any officer or authority of the University in respect of any proceedings to satisfy himself/herself as to the regularity of such proceedings or the correctness, legality or propriety of any decision taken or order passed therein, and if, in any case, it appears to the Chancellor that any such decision or orders shall be modified, annulled, revised or remitted for reconsideration, he/she may pass orders accordingly:Provided that every application to the Chancellor for the exercise of the powers under this section shall be preferred within three months from the date on which the proceedings, decision or order to which the application relates was communicated to the applicant:Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation.
