Section 48 in University of Petroleum and Energy Studies Act, 2003
48. Dissolution of University.
(1)If Hydrocarbons Education & Research Society, New Delhi proposes dissolution of the University of Petroleum and Energy Studies 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, mai-administration, in-discipline, failure in the accomplishment of the objects of University and economic hardships in the management systems of University the State Government would issue directions to the management system of University. If the directions are not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government.(3)The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf. Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the Hydrocarbons Education & Research Society.(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the Council for Technical Education and UGC make such arrangements for administration of the University from date of dissolution of the University by Hydrocarbons Education And Research Society, New Delhi and until the last hatch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed by the statutes.
