Section 9(3) in Birsa Munda Tribal University Act, 2017
(3)If the State Government has serious grounds or prima facie case to believe that the University has contravened any of the vital provisions of this Act, regulations, Statutes or there is a situation of financial mismanagement or gross mal-administration in the University management, the State Government shall issue a notice directing to give reply within forty-five days as to why an inquiry should not be held. If the reply of the University to the notice is not satisfactory, the State Government may hold an inquiry.
