Section 8(4) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
(4)The Chancellor may, on his own motion or on application, call for and examine the record of any Officer or authority of the Vishwavidyalaya in respect of any, proceeding to satisfy himself as to the regularity Of such proceeding for the correctness, legality or propriety of any decision taken or order made therein; and if in any case, it appears to the Chancellor that any such decision or order should be modified or annulled, reversed or remitted for reconsideration, he may pass orders accordingly :Provided that every application to the Chancellor for the exercise of the powers under this sub-section shall be referred within three months from the date on which the proceeding, decision or order to which the application relates was communicated to the applicant:Provided further that no order prejudicial to any person shall be passed unless such person has been given an opportunity of making his representation.
