Section 32(5) in C.U. Shah University First Statutes 2013
(5)On receipt of the inquiry report from the officer or officers appointed under sub-section (3), if the State Government is satisfied that the University has contravened all or any of the provisions of this Statutes made there under or has violated any of the directions issued by it under this statutes or a situation of financial mismanagement and maladministration has arisen in the University which threatens the academic standard of the University, it may appoint an administrator.
