Section 72(7) in Kerala Veterinary and Animal Sciences University Act, 2010
(7)Where the Management Council or the Board of Management does not, within a reasonable time, take any action referred to in sub-section (4) to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made, by the Management council or Board of Management in the matter, issue such directions as they may think fit, and the Management Council and the Board of Management shall comply with such directions.
