Section 43 in Gujarat Private Universities Act, 2009
43. Special powers of State Government in certain circumstances.
(1)Where the State Government is of the opinion that the University has contravened any of the provisions of this Act, the Rules, the Statutes or the Ordinances made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue the notice requiring the University to show case within forty-five days as to why an administrator be not appointed.(2)On receipt of reply of the University on the notice issued under sub-section (1), if the State Government is satisfied that there is a prima facie case of contravention of any of the provisions of this Act, the Rules, the Statutes or the Ordinances made thereunder or violation of direction issued by it under this Act or there is financial mismanagement or maladministration, it shall make an order of such inquiry as it may consider necessary.(3)The State Government shall, for the purposes of any such inquiry under sub-section (2), appoint an inquiry officer or officers to inquire into any of the allegations and to make report thereon.(4)The inquiry officer or officers appointed under sub-section (3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:-(a)Summoning and enforcing the attendance of any person and examining him on oath;(b)Requiring the discovery and production of any such document or any other material as may be predicable in evidence;(c)Requisitioning any public record from any court or office.(5)On receipt of the inquiry report from the officer or officers 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, the Rules, the Statutes or the Ordinances made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement and Maladministration has arisen in the University which threatens the academic standard of the University, it may appoint an administrator.(6)The administrator appointed under sub-section (5) shall exercise all the powers and perform all the duties of the Governing Body and the Board of Management under this Act and shall administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded with degrees, diplomas or, as the case may be, awards.(7)After having been awarded the degrees, diplomas or, as the case may be, awards to the last batches of the students of the regular courses, the administrator shall make a report to that effect to the State Government.(8)On receipt of the report under sub-section (7), the State Government shall dissolve the University and on dissolution of the University, all the asserts and liabilities of the University shall vest in the sponsoring body.
