Section 8(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(2)The Chancellor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes, the Ordinances or the Regulations :Provided that, before making any such order, he shall call upon the University to show cause within the time specified by him why such an order should not be made, and if any cause is shown, he shall consider the same.
