Section 9(8) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
(8)Not withstanding anything in the preceding sub-sections, the State Government, may, by order published in the Official Gazette, annul any proceedings of the University, which, in its opinion is not in conformity with this Act and the Statutes:Provided that before making any such order the State Government shall call upon the University to show cause why such an order should not be made and if any cause is shown within a reasonable time, shall consider the same.
