Section 73(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(4)If the University does not take action within the time specified in subsection (2) or if the action taken by the University is, in the opinion of the Government, not satisfactory, the Government may, after considering any explanation offered or representation made by the University, issue such directions as it may deem fit and the University shall comply with such directions.
