Section 7(4) in Madurai-Kamaraj University Act, 1965
(4)Where the Senate or the Syndicate does not within a reasonable time take action to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Senate or the Syndicate, issue such directions as they may think fit and the Senate and the Syndicate shall comply with such directions. In the event of the Senate or the Syndicate or both not complying with such directions within such time as may be fixed in that behalf by the Government, the Government shall have power to appoint any person or body to comply with such directions and make such orders as may be necessary for the expenses thereof.
