Section 55(5) in Uttar Pradesh Private Universities Act, 2019
(5)If, upon receipt of the inquiry report, the State Government is satisfied that the University has violated any provisions of this Act and there is a need for corrective action, the State Government shall direct the University to make necessary improvements within the specified time, in order to comply with the provisions of this Act. If the University fails to comply with such directions Within specified time, the State Government may again direct the University to make necessary improvements or modifications within a period of 15 days from the issuance of such directions.
