Section 9(6) in Gujarat Organic Agricultural University Act, 2017
(6)Notwithstanding anything contained in the preceding subsections, if at any time the Chancellor is of the opinion that 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 and the statutory regulations or the special measures are desirable to maintain the standards of the University for teaching, examination, research, extension education, he may indicate to the University any matter in regard for which it 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 give any explanation within the time specified or offer an explanation which, in the opinion of the Chancellor is unsatisfactory, the Chancellor may issue such instructions as appeared necessary and desirable to him in the circumstances of the case and may exercise such powers as necessary for giving effect to the instructions.
