Section 47(2) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006
(2)On identification of mismanagement maladministration, indiscipline, failure in the accomplishment of the objects of University and economic hardships in the management systems of University, the State Government would issue directions to the University and if the directions are not followed within such time as may be prescribed the State Government is competent to order the dissolution of the University.
