31. Supersession of authorities and taking over management.
(1)If the State Government, after making such enquiry as they deem fit, are satisfied that the management of any University has not been or cannot be carried on in accordance with the provisions of this Act or that there has been such default in the performance of its duties by any of the authorities of such University that the administration of such University is not likely to promote its objective, they may, after consultation with the Chancellor, by an order notified in the Gazette (hereinafter referred to is the "notified order") take over the management of the affairs of such University and appoint an officer to be the Administrator for such University.(2)The notified order shall remain in force for such period, not exceeding one year, as the State Government may specify therein.(3)A copy of every notified order shall, as soon as may be after it is issued, be laid before the State Legislature.(4)Upon issue of the notified order sub-section (1):(a)the authorities of the concerned University shall be deemed to have been superseded and the members thereof holding office immediately before the issue of the notified order shall be deemed to have vacated their offices as such;(b)the concerned Vice-Chancellor shall be deemed to have vacated his office as such;(c)the powers and functions of the authorities and the Vice-Chancellor shaft, during the operation of the notified order, be exercised and performed by the Administrator;(d)the Administrator shall for the purpose of signing the Diplomas granted by such University, be designated as the Vice-Chancellor thereof;(e)every person ceasing to hold office as aforesaid and having possession; custody or control of any property of, or any books, documents of other papers relating to such University shall deliver the property, books, documents and other papers to the Administrator or to such person as may be authorized by the Administrator in this behalf;(f)the State Government may take all necessary steps for securing possession of the properties, books, documents and other papers as aforesaid,(5)No person, who ceases to hold office by reason of the issue of a notified order, shall be entitled to any compensation for the loss of office.(6)The Administrator shall take all necessary steps for the reconstitution of the authorities and for tilt appointment of the Vice-Chancellor so that the members of the said authorities and the Vice-Chancellor can assume office upon the expiry of the notified order:Provided that notwithstanding anything contained in my other provision of this Act; the State Government may, in consultation with die Chancellor, appoint the officer acting as the Administrator to be the Vice-Chancellor of the concerned University with effect from the date of expiry of the notified order for such term not exceeding three years as they may fix,(7)AH elections, selections and nominations for the purpose of reconstitution of the said authorities shall be held in advance in accordance with the provisions of this Act and Statutes and all persons who are to take part at any such election selection or nomination by virtue of holding office as member of any authority shall notwithstanding the fact that they have not assumed such office, be eligible to take such part.
