Section 36(12) in Manipur International University Act, 2018
(12)The Chancellor may, by order in writing, annul any proceedings of any of the authorities of the University which is not in conformity with this Act and the Statutes, the Ordinances, 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 such an order should not be made and consider the cause if any, shown by such authority within a reasonable time.
