Section 24(5) in Indian Institute of Public Health Gandhinagar Act, 2015
(5)The report of the inquiry shall be given to the University authorities and they shall be given due opportunity to present their case before the Government. On hearing the University's side and the corrective steps proposed by the University, still if the State Government is not convinced of the genuine bonafides of the University administration and the State Government comes to the conclusion that continuation of the existing University administration will gravely harm the interest of the students, staff or future objectives of the University, or there is gross financial mismanagement and serious mal-administration, the Government may appoint an Administrator to manage the affairs of the University.
