Section 8(5) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(5)Where the Karyakarini Samiti does not within a reasonable time taken action to the satisfaction of the State Government, the State Government may, after considering any explanation furnished or representation made by the Karyakarini Samiti, issue such directions as it may think fit and the Karyakarini Samiti shall be bound to comply with such directions.
