Section 36 in Indian Institute of Teacher Education, Gujarat Act, 2010
36. Power of State Government to give directions.
(1)Where in the opinion of the State Government, the affairs of the University or institution are carried on in a manner detrimental to the object of the establishment of the University or to its finances or to public interest, the State Government may cause to be made a full and complete investigation into the affairs of the University or institution by appointing a committee for this purpose.(2)The committee shall, within a period of one month or such period as the State Government may specify, make a report to the State Government containing recommendations as to the actions to be taken on the affairs of the University or institution, and steps to prevent carrying on the affairs in the aforesaid manner.(3)If the State Government is satisfied that it is desirable to take actions as recommended by the committee, it may issue such directions to the University or institution as may be appropriate in the circumstances.(4)Where the University or college or institution fails to carry out any direction given by the State Government, it may withhold the grant to the University or institution.
