Section 44 in Telangana State Private Universities (Establishment and Regulation) Act, 2018
44. Special powers of the Government in certain circumstrances.
(1)Where the State Government is of the opinion that the University has contravened any of the provisions of this Act or the Statutes or the Ordinances or the Regulations or the rules made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue a notice requiring the University to show cause within forty-five days as to why an administrator shall not be appointed.(2)On receipt of reply of the University on the notice issued under sub-section (1), if the Government is satisfied that there is a prima facie case of contravention of any of the provisions of this Act or the Statutes or the Ordinances or the Regulations or the rules made thereunder or violation of directions issued by it under this Act or there is financial mismanagement or mal-administration, it shall make an order of such inquiry as it may consider necessary.(3)The Government shall, for the purposes of any such inquiry under sub-section (2), appoint an inquiry officer or officers to inquire into any of the matters as per sub-section (1) and to make report thereon.(4)The inquiry officer or officers appointed under subsection (3) shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, (Central Act No.5 of 1908) while trying a suit in respect of the following matters namely,-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any such documents or any other material as evidence;(c)requisitioning any public record from any court or office.(5)On receipt of the inquiry report from the officer or officers appointed under sub-section (3), if the Government is satisfied that the University has contravened all or any of the provisions of this Act or the Statutes or the Ordinances or the Regulations or the rules made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement and maladministration has arisen in the University which threatens the academic standards of the University, it may appoint an administrator.(6)The administrator appointed under sub-section (5) shall exercise all the powers and perform all the duties of the Governing Body and the Board of Management under this Act and shall administer the affairs of the University until the last batch of the students of the regular courses have completed their courses/syllabus and they have been awarded with degrees, diplomas or awards as the case may be.(7)After having been awarded the degrees, diplomas or awards as the case may be to the last batches of the students of the regular courses or after the transfer of all the students to other institutions, if applicable, the administrator shall make a report to that effect to the Government.(8)On receipt of the report under sub-section (7), the Government after due consideration, may decide to continue the functioning of the University by vesting the powers of the Governing Body in the prescribed manner to other societies having similar objectives or the Government may decide to dissolve the University in such manner as may be prescribed.Chapter - X Miscellaneous
