Section 94(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(2)The State Government shall, in every case, give notice to the University of its intention to cause an inquiry to be made and the University shall be entitled to be represented at such inquiry. It shall communicate to the University its views with reference to the result of such inquiry and may, after ascertaining the opinion of the University thereon, advise the University upon the action to be taken and fix a timeline for taking such action.
