Section 7(4) in Utkal University of Culture Act, 1999
(4)The Chancellor may, either suo motu or on a reference made to him by the Vice-Chancellor under the provisions of sub-section (8) of section 10 or by the State Government; by order in writing, annual any proceedings of any of the authorities of the University which is not in conformity with this Act, the Statutes, the Regulations, the Rules, or any other law for the time being in force:Provided that before making any such order, the chancellor shall call upon such authority to show cause why any such order should not be made and consider the cause, if any, shown by such authority within a period not exceeding sixty days as may be fixed by the Chancellor;
