Section 49 in The Nalanda Open University Act, 1995
49. Appointment of the Commission.
(1)The State Government may at any time, by an order published in the Official Gazette, constitute a Commission.(2)The Commission constituted under sub-section (1) shall inquire into and report on the following :-(i)the working of the University;(ii)the financial condition of the University, its study centres and other academic institutions;(iii)any change to be made in the provisions of this Ordinance, the Statutes, the Ordinances and the Regulations with a view to bringing about improvements;(iv)Such other matters as may be referred to it by the State Government.(3)On receipt of the recommendations under sub-section (2) the State Government may send the same to the appropriate authority of the University for consideration and report thereon, and on receipt of its report, may pass such orders thereon as it may consider fit. It shall cause the said order to be published in the official Gazette. Thereupon the University shall comply with the order within such time as may be specified by the State Government.
