Section 14(2) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(2)The Chancellor may, by an order in writing, annul any proceeding of any officer or authority of the Vishwa Vidyalaya which is not in conformity with this Act, the Statutes or the Regulations :Provided that before making any such order he shall call upon the officer or authority concerned to show cause why such an order should not be made and if any cause is shown within the time specified by him in this behalf, he shall consider the same.
