59. Power to give direction for dissolution of the University.- (1) If the
University proposes dissolution in accordance with the law governing its constitutionor incorporation, it shall give at least six months prior notice in writing to theGovernment.(2)The Karnataka State the Higher Education Council shall conduct periodicalInspection of University regarding,-(i)standard of Instructions for grant of degree;(ii)quality of Education;(iii)avoidance of commercialization of Higher Education; and(iv)contravention of the provisions of the Act, if any;- and send report to the Government.(3)On identification of mismanagement, maladministration and indiscipline,the Government shall issue directions to the management of the University to set rightthe administration. If the direction is not followed within such time as may beprescribed, the right to take decision on for winding up of the University or any coursethereof shall vest with the Government.(4)The manner of winding up of the University or any course thereof shall besuch as may be prescribed by the Government in this behalf:Provided that no such action shall be initiated without affording a as reasonableopportunity to show cause to the University.(5)On receipt of the notice referred to in sub-section (1) the Government shall,in consultation with the relevant Regulatory Authority make such arrangements foradministration of the University from the proposed date of dissolution of the Universityor winding up of the course and until the last batch of students in regular courses ofstudies of the University complete their courses of studies in such manner as may beprescribed.
