Section 42(5) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012
(5)On receipt of the enquiry report from the officer or officers appointed under sub-section (3), if the State Government is satisfied that the University has contravened any of the provisions of this Actor the rules made thereunder or has violated any of the directions issued by it under this Act or has ceased to carryout the undertakings given by it or mai-administration has arisen in the University which threatens the academic standard of the University, it shall make orders for corrective actions or direction.
