Section 14 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
14. Powers of Chancellor.
(1)The Chancellor may-(a)call for any papers for information relating to the affairs of the Vishwa Vidyalaya; and(b)for reasons to be recorded refer any matter except a matter falling under Section 41 for reconsideration to any officer or authority of the Vishwa Vidyalaya that has previously considered such matter.(2)The Chancellor may, by an order in writing, annul any proceeding of any officer or authority of the Vishwa Vidyalaya which is not in conformity with this Act, the Statutes or the Regulations :Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be made and if any cause is shown within the time specified by him in this behalf, he shall consider the same.(3)Every proposal to confer an honorary degree shall be subject to the confirmation of the Chancellor.(4)The Chancellor shall exercise such powers as may be conferred on him by or under this Act.
