Section 3(7) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(7)In the event of the Government being satisfied that a serious dispute exists in the Managing Committee or Governing Board of the institution which hampers the smooth running Managing Committee is wilfully delayed for more than six months, the Government after giving them a show cause notice may suspend the Governing Body Council or the Managing Committee and appoint an Administrator to exercise control over the assets and to run the institution till a new Governing Body/Council or the Managing Committee is formed according to rules or the dispute is settled otherwise.
