Section 24 in Indian Institute of Public Health Gandhinagar Act, 2015
24. Power of State Government give directions order (sic) assessments, order inquiry appoint Administration and dissolve University under exceptional circumstances.
(1)The State Government shall have powers to issue directions from time to time as may be required for compliance of the provisions of this Act and the regulations.(2)If the State Government has strong grounds to believe that the teaching standards, examinations, research or administration has deteriorated substantially and is not of acceptable level, it may cause an assessment of the same by a committee of independent professional experts in the area. The State Government shall communicate the finding of the committee and direct the University to take corrective measures as per the recommendations in the best interest of the academic work and standards. If the University is in gross violations of certain accepted academic standards of educational institutions, the State Government shall give directions for compliance within reasonable time.(3)If the State Government has serious grounds or prima facie case to believe that the University has contravened any of the vital provisions of this Act, regulations, statutes or the rules or there is a situation of financial mismanagement or gross mal-administration in the University management, the State Government shall issue a notice directing to give reply within forty-five days' as to why an inquiry should not be ordered and administrator should not be appointed for taking over the administration of University. If the University's reply to the notice is not satisfactory, the State Government may order an inquiry as may be considered necessary.(4)The inquiry officer or officers or committee such appointed by the Government shall have the same powers as vested in a civil court under the Code of Civil Procedure, 1908, (V of 1908) in the matters such as summoning persons for evidence, production of documents and records from any office, etc.(5)The report of the inquiry shall be given to the University authorities and they shall be given due opportunity to present their case before the Government. On hearing the University's side and the corrective steps proposed by the University, still if the State Government is not convinced of the genuine bonafides of the University administration and the State Government comes to the conclusion that continuation of the existing University administration will gravely harm the interest of the students, staff or future objectives of the University, or there is gross financial mismanagement and serious mal-administration, the Government may appoint an Administrator to manage the affairs of the University.(6)The Administrator appointed under sub-section (5) by the State Government shall exercise all the powers and perform all the functions or duties of the Governing Council and other administrative bodies and officers of the University. The Administrator shall administer the affairs of the University until the last batch of the students admitted have taken their examinations and are awarded degrees and diplomas as well as committed and continuing research work which cannot be stopped in the middle is completed.(7)After such degrees and diplomas are awarded and research work is finished, the Administrator shall give detailed report to the State Government as to whether the University should be closed or not.(8)On receipt of the report under sub-section (7), the State Government shall dissolve the University or make alternate arrangements to manage the affairs of the University. If the University is dissolved, all the assets and liabilities of the University shall stand transferred to the sponsoring body.
