Section 8(6) in Kerala Agricultural University Act, 1971
(6)Notwithstanding anything contained in sub-sections (1) to (5), if at any time the Government are of opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provision, of this Act, the Statutes, the Ordinances and the Regulations, or that special measures are desirable to maintain the standards of teaching of the University, the Government may indicate to the University any matter in regard to which they desire an explanation and call upon the University to offer such explanation within such time as may be specified by the Government.
