Section 29(4) in Venkateshwara Open University Act, 2012
(4)Notwithstanding anything contained in the foregoing sub-sections the Chancellor may direct the University to make provisions in the Statutes, in respect of any matter specified by him and, if the Executive Council is unable to implement such action within sixty days of its receipt, the Chancellor may. after considering the reasons, if any, communicated by the Executive Council for its inability the comply with such direction, make or amend the Statutes accordingly as he may deem fit.
