Section 9(2) in The Karnataka Educational Institutions (Prohibition Of Capitation Fee) Act, 1984
(2)In order to secure proper and effective utilisation of the finances or resources or other assets of any educational institution in existence at the commencement of this Act it shall be competent for the Government to invoke the provisions of sub-section (1) and ascertain such finances, resources and assets of an institution and after such ascertainment to give such directions to the managements as they deem fit.
