Section 12(6) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(6)Notwithstanding anything contained in the preceding sub-sections, if, at any time, the Chancellor is of opinion that in any matter the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act and the Statutes, Ordinances and regulations or that special measures are desirable to maintain standards of University teaching, examinations, research or extension education, administration or finances, the Chancellor may indicate to the University any matter in regard to which he desires an explanation and call upon the University to offer such explanation within such time as may be specified by him. If the University fails to offer any explanation within the time specified or offers an explanation which, in the opinion of the Chancellor is no satisfactory, the Chancellor may issue such directions as he may deem fit, and the University shall comply with such directions.
