Section 41(7) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
(7)If the State Government, on receipt of the enquiry report, is satisfied that owing to financial mismanagement and maladministration a situation has arisen due to which the financial stability or administration of the private university has become insecure, it shall, by notification in the official Gazette, order liquidation of the private university or may cause the functioning of the private university to continue by appointing an Administrator who shall have the powers vested in the governing body :Provided that no order of liquidation shall take effect unless the entry relating to such private university is deleted from the Schedule to this Act.
