Section 42(2) in Arni University (Establishment and Regulation) Act, 2009
(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 contravention of all or any of the provisions of this Act or the rules, statutes or ordinances made thereunder, or contravention of directions issued by it under this Act, or it has ceased to carry out the undertaking given under subsection (1) of section 5 of the Himachal Pradesh Private Universities (Establishment and Regulation) Act, 2006 (12 of 2006), as so repealed or financial mis-management or mal-administration, it shall make an order of such enquiry as it may consider necessary.
