Section 42(2) in The Rajasthan Self-Financed Private Universities Ordinance, 2004
(2)If the State Government, on receipt of reply of the university on the notice issued under sub-section (1), is satisfied that there is s prima facie of contravening all or any of the provisions of this Ordinance or the Rules, Statutes or Ordinances made thereunder or of violating directions issued by it under this Ordinance or of ceasing to carry out the undertaking given under sub-section (5) of section 4 or of financial mismanagement or mal-administration, if shall make an order of such enquiry as it may consider necessary. ,
