Section 47(2) in Sri Balaji University, Pune Act, 2019
(2)If the Government, on receipt of reply of the University on the notice issued under sub-section (1), is satisfied that there is a prima facie case of contravention of all or any of the provisions of this Act or the rules, statutes or ordinances made there under or of contravention of the directions issued by it under this Act or of ceasing to carry out the undertaking given under section 5 of this Act, or of financial mis-management or mal-administration, it shall make an order of such enquiry as it may consider necessary.
