Section 53(2) in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
(2)If upon receipt of the reply of the university to the notice given under sub-section(f) the State Government is satisfied that a prima-facie case of mismanagement or violation of the provision of this act in the functioning of the University is made out. it shall order such enquiry as it deem necessary.
