Section 4(d) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
(d)no proceedings for the dissolution of the Society or merger of the Society with any other Society or for the appointment of a receiver in respect of any asset forming part of, or relatable to the Institute the management of which has vested in the State Government under Section 3, shall lie in any Court except with the consent of the State Government.
