48. De-recognition of the University by the Government.
(1)Where the Government receives a complaint with material and substantial allegation 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 derecognised.(2)If, upon receipt of the reply of the University to the notice given under sub-section (1), the 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 deems necessary.(3)For the purposes of an inquiry under sub-section (2), the Government shall by notification, appoint an officer or authority as the enquiring authority to enquire into the allegations of violation of the provisions of this Act.(4)Every inquiring authority appointed 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 (Central Act V of 1908) trying a suit and in particular 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 Government is satisfied that the University has violated any provisions of this Act, it shall direct the University to make necessary improvement and suggest for proper implementation of the provisions of this Act.(6)If it is observed that the University is violating the Act continuously for three times, the Government may, by notification, derecognise the University with prior approval of the University Grants Commission and other statutory authorities.(7)During the process of derecognition under sub-section (6), the Government may utilise the permanent endowment fund, the general fund or the development fund for 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 Government may dispose of the assets or the properties of the University to meet the said expenses.
