Section 58(3) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(3)In order to secure proper and effective utilisation of the finances or resources or other assets of any educational institution in existence at the commencement of this Act it shall be competent for the State Government after the recommendation by the Authority to invoke the provisions of sub-section (2) and ascertain such finances, resources and assets of any institution and after such ascertainment to give such directions to the Governing Council as they deem fit.
