Section 46(1) in The Haryana Private Universities, 2006
(1)If it appears to the Government that the university has contravened any of the provisions of this Act, Statutes, Ordinances, or Rules or has violated any of the directions issued by it under this Act or has ceased to carry out any of the requirements and conditions as laid down under sub-section (1) of section 5 or is involved in financial mismanagement or mal-administration, it shall issue a notice requiring the university to show cause within a period of forty-five days as to why the university should not be dissolved by an Act of State Legislature.
