Section 51 in Venkateshwara Open University Act, 2012
51. De-recognition of the University by the State Government.
(1)Where the State Government receives a complaint that the University is not functioning in accordance with the provisions of this Act, it shall require the University to show cause within such time, which shall not be less than two months referring a copy of the complaint as to why the University should not be derecognized.(2)If upon receipt of the reply of the University to the notice given under sub-section (1) the State Government is satisfied that a prima-facie case of mismanagement or violation of the provisions of this Act in the functioning of the University is made out, it shall order such enquiry as it deem necessary.(3)For the purpose of an inquiry under sub-section (2). the State Government shall by notification, appoint an officer or authority as the enquiring authority to enquire into the allegations of violation of the provision of this Act.(4)Every enquiring authority appoint under sub-section (3) shall while performing its functions under this Act have all the powers of Civil Court under the code of Civil Procedure, 1908 trying a suit and in particulars in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document ;(c)requisitioning any public record or copy thereof from any office(d)receiving evidence on affidavits ;(e)any other matter which may be prescribed.(5)if upon receipt of the inquiry report, the State Government is satisfied that the University has violated any provision of this Act, it shall direct the University to make necessary improvement and suggest for proper implementation of the provision of this Act.(6)If it is observed that the University is violating the Act continuously for three times the State Government may derecognize the University with prior approval of the University Grants Commission.(7)During the period of the management of the University under sub-section (6), the State Government may utilize the permanent endowment fund, the general funds or the development fund the purpose of the Management of the affairs of the University. If the funds of the University are not sufficient to meet the requisite expenditure of the University, the State Government may dispose of the assets or the properties of the University to meet the said expenses.(8)Every notification under sub-section (6) shall be laid before house(s) of the State Legislature before implementation.
