Section 42(2) in APG (Alakh Prakash Goyal) Shimla University Establishment and Regulation Act, 2012
(2)If the Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening all or any of the provisions of this Act, or the rules, statutes or ordinances made thereunder or of contravening directions issued by it under this Act, or of ceasing to carry out the undertaking given or of financial mismanagement or mal-administration, it shall make an order of such enquiry as it may consider necessary.
