Section 12(4) in The SreeNarayanaGuru Open University Act, 2021
(4)It shall be the duty of the Vice-Chancellor to ensure that the actions of the University are carried out in accordance with the provisions of this Act, Statutes, Ordinances and Regulations made thereunder and that the decisions or proceeding of the authorities, bodies and various councils are not inconsistent with this Act and Statutes, Ordinances or Regulations made thereunder.
