Section 8(6) in Sree Sankaracharya University of Sanskrit Act, 1994
(6)The Chancellor may, by order in writing, annual any proceedings or any of the authorities of the University which is not in conformity with this Act or the Statutes:Provided that before making any such order the Chancellor shall call upon such authority to show cause why such an order should not be made and consider cause if any, shown by such authority within a reasonable time.
