Section 49 in Bhagwant Global University Act, 2016
49. Dissolution of University.
(1)If Promoting Society propose dissolution of the "Bhagwant Global 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, indiscipline, failure in the accomplishment of the object of University and economic hardship in the management system of University, the State Government would issue direction the management system of University, if the direction 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 Promoting Society.(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consolation with University Grant Commission, make such arrangement for administration of the University from the proposed date of dissolution of the "Bhagwant Global University" and until the last batch of students in regular course of studies in such manner as may be prescribed by the Statues.(5)On the dissolution of the University, all the assets and liabilities of the University shall vest in the Promoting Society i.e. Bhagwant Education Foundation, New Delhi.
