(9)If the management, without reasonable cause, fails to comply with any directions given under sub-section (8), the Executive Council may, after considering the explanation, if any, given by the management, take such further section as it thinks fit, including"(a)recommending to the State Government the stopping of aid to the College;(b)with the previous approval of the Senate, recommending to the State Government the withdrawal of affiliation, in part or in whole; or(c)with the previous approval of the Senate, taking over the management of the College in the public interest, for a period not exceeding three years.
