Section 8(6) in The Assam Agricultural University Act, 1968
(6)Notwithstanding anything contained in the preceding sub-sections of this section, if at any time the Chancellor is of opinion that in any manner the affairs of the University are not managed in furtherance of the objects of the University, or in accordance with the provisions of this Act, or the statutory regulations or the special measures desirable to maintain the standards of the University, teaching, examinations or research extensions, he may indicate to the University any matter in reward to which he desires an explanation, and call upon the University to offer such explanations within such time as may be specified by the Chancellor.If the University fails to offer any explanations within the time specified or offers an explanation which in the opinion of the Chancellor is not satisfactory he may issue such instructions as appeared to him to be necessary and desirable in the circumstances of the case, and may exercise such powers as may be necessary for giving effect to these instructions.
