Section 43(1) in Gujarat Private Universities Act, 2009
(1)Where the State Government is of the opinion that the University has contravened any of the provisions of this Act, the Rules, the Statutes or the Ordinances made thereunder or has violated any of the directions issued by it under this Act or a situation of financial mismanagement or mal-administration has arisen in the University, it shall issue the notice requiring the University to show case within forty-five days as to why an administrator be not appointed.
