Section 55(6) in Uttar Pradesh Private Universities Act, 2019
(6)On receipt of the enquiry report from the enquiry officer or the enquiry committee appointed under sub-section (3), if the State Government is satisfied that the University has contravened all or any of the provisions of this Act or the Statutes or Ordinances or Regulations made thereunder or has violated any of the directions issued by it under this Act including directions issued under sub-section(5) above or has ceased to carry out the undertakings given by it under Section 3 or there is fraud or misappropriation or serious misuse of funds in the University which threatens the academic standard of the University, the State Government for liquidation of the University, shall appoint a interim committee consisting of three members to run the affairs of the University during the period.
