Section 46(2) in The Haryana Private Universities, 2006
(2)If the Government, on receipt of reply of the university on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening all or any of the provisions of this Act, Statutes, Ordinances or Rules or of violating directions issued by it under this Act or of ceasing to carry out the requirements and conditions as laid down under sub-section (1) of section 5 or is involved in financial mismanagement or maladministration, it shall make an order of such enquiry as it may consider necessary.
