Section 53(7) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(7)Notwithstanding anything contained in sub-sections (1) to (6), if at any time theGovernment are of opinion that the affairs of the University are not managed in furtheranceof the objects of the University or in accordance with the provision of this Act, the Statutes,the Ordinances and the Regulations, or that special measures are necessary to realise theobjects of the University effectively, the Government may indicate to the University anymatter in regard to which they desire an explanation and call upon the University to offersuch explanation with in such time as may be specified by the Government.
