Section 9(1) in Visvesvaraya Technological University Act, 1994
(1)If at any time the State Government is of opinion that in any matter the affairs of the University are not managed in the furtherance of the objectives of the University or in accordance with the provisions of this Act and the Statutes and Regulations or that special measures are desirable to maintain the standards of University, teaching, examination or research, it may indicate to any matter in regard to which it desires the explanation and call upon the Executive Council to offer such explanation within such time as may be specified by the State Government. If it fails to offer any explanation within the time specified or offers an explanation which in the opinion of the State Government is unsatisfactory, the State Government with the concurrence of the Chancellor may issue such instructions as appear to it to be necessary and desirable in the circumstances of the case, and may exercise such powers as may be necessary for giving effect to those instructions.
