Section 12(1) in The Indian Statistical Institute Act, 1959
(1)If, in the opinion of the Central Government,-(i)the Institute without just or reasonable cause has made default in giving effect to any direction issued under sub-section (4) of section 9 or section 11; or(ii)the Council of the Institute has exceeded or abused its powers in relation to the Institute or any part thereof; the Central Government may, by written order, direct the Institute within a period to be specified in the order to show cause to the satisfaction of the Central Government against the making of any appointment referred to in sub-section (2).
