Section 5(7) in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
(7)In the event of the Government being satisfied that a serious dispute exists in the Managing Committee or Governing Board of the Institution which hampers the smooth functioning of the institution and/or the election of the members of the Managing Committee is wilfully delayed for more than six months, the Government after giving a show cause notice, may suspend the Governing Body Council or the Managing Committee and appoint an Administrator to exercise control over the assets and personnel of the institution and to run the institution till a new Governing Board/Council or the Managing Committee is formed according to rules or the dispute is otherwise settled satisfactorily.
