(1)Whenever Government arc satisfied on receipt of a report from the University or upon other information that a grave situation has arisen in which the working of a private college cannot be carried on for all or any of the following reasons, namely: -(a)default in the payment of the salary of the members of the staff of the college for a period of not less than three months ;(b)wilful closing down of the college for a period of not less than one month except in the case of the closure of the college during a vacation ;(c)persistent default or refusal to carry out all or any of the duties imposed on any of the authorities of the college by this Act or the Statutes or Ordinances or Regulations or Rules or Bye-laws or lawful orders passed thereunder ;and that in the interest of the private college it is necessary so to do, the Government may, after giving the governing body or managing council, as the case may be, the manager appointed under sub-section (I) of section 50 and the educational agency, if any, of the college a reasonable opportunity of showing cause against the proposed action and after considering the cause, if any, shown, by order, appoint the University to manage the affairs of such private college temporarily for a period not exceeding two years:Provided that in cases whose action is taken under this sub-section otherwise than on a report from the University, it shall be consulted before taking such action.
