(1)If Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan proposes dissolution of the Himalayiya University in accordance with the law governing its constitution or incorporation; it shall give at least three months notice in writing to the State Government.(2)On identification of mismanagement, maladministration, in-discipline, failure in the accomplishment of the objectives of University and economic hardships in the management systems of University, the State Government would issue directions to the management systems of university. If the directions are not followed within such time as may be prescribed by the State Government, the right to take direction for winding up of the University shall vest in the State Government after giving due opportunity for hearing to the management systems of the university.(3)The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf.(4)On receipt of the notice referred to in sub-section (1), the State Government shall acquire the administration of the university as per rules.
