Section 62(7) in The SreeNarayanaGuru Open University Act, 2021
(7)Notwithstanding anything contained in sub-sections (1) to (6), if at any time the Government are of the opinion that the affairs of the University are not managed in furtherance of the objects of the University or in accordance with the provisions of this Act, Statutes, Ordinances and Regulations, or that special measures are necessary to realise the objects of the University effectively, the Government may indicate to the University any matter in regard to which they desire an explanation and call upon the University to offer such explanation within such time as may be specified by the Government.
