Section 7(4) in The Netaji Subhas Open University Act, 1997
(4)The State Government may, where action has not been taken by the University to the satisfaction of that Government within the time fixed, after considering the explanation, if any, furnished, or the representation made, by the Executive Council, issue such directions as it may think fit, and the University shall comply with such directions. If the University does not comply with such directions within such time as the State Government may specify, that Government may take such further action as it may consider necessary.
