Section 41(3) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(3)If the State Government, on receipt of reply of the private university in respect of notice issued under sub-section (1), is satisfied that there is a prima facie case of financial mismanagement, maladministration or violation of any of the provisions of this Act, or direction issued thereunder, it shall made an order of such enquiry as it may consider necessary.
