Section 3(5) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(5)(i)Notwithstanding anything contained in the aforesaid provisions, it shall be the duty of the University or any authority or officers of the University to furnish such information or records relation to the administrative or finance and other affairs of the university as the State Government may call for.(ii)The State Government, if it is of the view that there is a violation of the provisions of the Act or the statutes or ordinance made thereunder any issue such directions to the university as it may deem necessary.(iii)The State Government may issue such directions from time to time to the university on policy matters not in consistent with the provisions of this Act, as it may deem necessary. Such directions shall be complied with by the university.
