Section 49(6) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(6)If, upon receipt of the inquiry report, the State Government is satisfied that the University has been mismanaged or has violated any provisions of this Act, the rules, the Statutes, the Ordinance or any direction issued thereunder it may, by notification, order winding-up of the University.
