Section 27(4) in Dr. Babasaheb Ambedkar Open University Act, 1994
(4)It shall be competent for the State Government to give directions to the University regarding the manner in which the accounts relating to certain specific activities or schemes shall be maintained or to take necessary action against the authority the officer or any employee of the University found guilty in the audit report for committing irregularities and the University shall act according to the direction of the State Government.
