Section 49(1) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(1)Where the State Government is satisfied that any of the directions given by it to the University under this Act, is not complied with, or, on receipt of a complaint with respect to mismanagement of the University, it shall require the University to show cause within such time which shall not be less than one month as to why the University should not be wound up.
