(1)If the State Government, after making such enquiry as they deem fit, are satisfied that the management of any University has not been or cannot be carried on in accordance with the provisions of this Act or that there has been such default in the performance of its duties by any of the authorities of such University that the administration of such University is not likely to promote its objective, they may, after consultation with the Chancellor, by an order notified in the Gazette (hereinafter referred to is the "notified order") take over the management of the affairs of such University and appoint an officer to be the Administrator for such University.
