Section 32(1) in C.U. Shah University First Statutes 2013
(1)Where the State Government is of the opinion that the University has contravened any of the provisions of this Statutes made there under or has violated any of the directions issued by it under this Statutes or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue the notice requiring the University to show cause within forty- five days as to why an administrator be not appointed.
