Section 58(4) in The Global Open University (Nagaland) Act, 2006
(4)The State Government shall have overriding powers to monitor and ensure the implementation of the provisions in this section and, in case of any failure of the University to discharge its obligations, it shall take over the funds, property and other assets of the University, at any time, for fulfilling the obligations either by itself or by appointing an agency on its behalf.
