Section 61 in The SreeNarayanaGuru Open University Act, 2021
61. General powers of the Government over the University.—
(1)Without the prior approval of the Government, the University shall not,—(i)divert or spend any movable or immovable properties earmarked for any specific purpose by the Government other than that for which it was received;(ii)take or implement any decision resulting in direct or indirect additional financial liability to the Government.(2)Where the University makes default in exercising powers or performing duties as specified in this Act and the Statutes made thereunder or where the University has not exercised such powers or performed duties adequately, the Government may, by conducting such enquiry as it may deem fit, issue a direction to the University for proper excercise and performance of such powers and duties and it shall be the duty of the University to comply with such direction.(3)The Government shall carry out audit of the accounts of the University or its Regional Centres or Study Centres or other institutions regularly at such intervals under the provisions of this Act and as deem fit to the Government.
