Section 47(2) in Spicer Adventist University Act, 2014
(2)If the Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravening all or any of the provisions of this Act or the rules, statutes or ordinances made thereunder or of contravening directions issued by it under this Act or of ceasing to carry out the undertaking given under section 5 of the Spicer Adventist University Act, 2014 (Maharashtra XIV of 2014) or of financial mismanagement or mal-administration, it shall make an order of such enquiry as it may consider necessary.
