Section 32(2) in C.U. Shah University First Statutes 2013
(2)On receipt of reply of the University on the notice issued under sub-section (1), if the State Government is satisfied that there is prima facie case of contravention of any of the provisions of this Statutes made there under or violation of directions issued by it under this Statutes or there is financial mismanagement or mal-administration, it shall make an order of such inquiry as it may consider necessary.
