Section 49(3) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(3)For the purposes of an inquiry under sub-section (2), the State Government shall, by notification, appoint an officer or authority as the inquiring authority to inquire into and report upon the allegations of mismanagement, violation of the provisions of this Act, the rules, the Statutes, the Ordinance or any direction issued thereunder.
