Section 46(6) in The Haryana Private Universities, 2006
(6)On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the Government is satisfied that the university has contravened all or any of the provisions of this Act, Statutes, Ordinances or Rules or has violated any of the directions issued by it under this Act or has ceased to carry out the requirements and conditions under sub-section (1) of section 5 or a situation of financial mismanagement and maladministration has arisen in the university which threatens the academic standard of the university, it shall dissolve the authorities of the university and appoint an administrator.
