Section 8(xi) in BIHAR SPORTS UNIVERSITY ACT, 2021
(xi)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Regulations; Provided that before making any such order, the Chancellor shall call upon the Registrar to show cause as to why such an order shouldnot be made, and if any cause is shown within a reasonable time, he/she shall consider the same;
