Section 10(4) in Dr. Abdul Haq Urdu University Act, 2016
(4)The Chancellor may, by order in writing, annul any proceeding of the University, which is not in conformity with this Act, Statutes, Ordinances and Regulations: Provided that before making any such order, the Chancellor shall give notice calling upon the University to show cause why such an order should not be made, and if any cause is shown within the time specified therefor in the said notice, shall consider the same.
