Section 48 in Vinayaka Missions Sikkim University Act, 2008
48. Dissolution of University.
(1)If the Sponsor proposes dissolution [or change in sponsorship] [Inserted by Act No. 19 of 2018 w.e.f. 17.07.2018.] of the University in accordance with the law governing its constitution or incorporation, it shall give at least twelve months notice in writing to the State Government and it shall ensure that no new admissions to the University are accepted during the notice period.(2)On identification of mismanagement, mal-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 in this behalf :Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the Sponsor.(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the UGC make such arrangements for administration of the University from the proposed date of dissolution of the University by the Sponsor and until the last batch 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.
