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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007

(1)On report of the Regulatory Commission or otherwise if it appears to the State Government that a situation of financial mismanagement and maladministration has arisen in the private university, it shall issue notice requiring the private university to show cause within forty five days as to,
(a)why an order of its liquidation should not be made;
(b)why the Board of Management should not be suspended and an Administrator be appointed under sub-section (7).