Section 34(2) in University of Heatlh Sciences, Karnal Act, 2016
(2)The Government may, at any time, either on its own motion or on application made to it in this behalf, call for the record of any case disposed of, or order passed by University for the purpose of satisfying itself as to the legality or propriety or correctness of any order passed or directions issued and may pass such order or issue such direction in relation thereto, as it may think fit:Provided that the Government shall not pass any order adversely affecting any person without affording such person an opportunity of being heard.
