Section 8(a) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(a)If the Sponsoring Body proposes to dissolve or de-establish the Private University established under the provisions of the Act due to any reasons or circumstances beyond its control, the Sponsoring Body shall have to ensure that no student admitted in the University shall be adversely affected. The Sponsoring Body shall also submit to the Regulatory Commission a complete plan for completion of the courses, conduct of examination and on that basis of awarding Degree, Diploma, Certificate etc. to the students studying in the University. On being fully satisfied that the Sponsoring Body has completed its responsibilities towards the students according to the plans so submitted, the Regulatory Commission shall ask the Sponsoring Body to submit an affidavit stating that the Sponsoring Body does not bear any liabilities due to State Government, Students, and Employees of the University or any other person. On receiving the Affidavit, Regulatory Commission will examine the facts stated therein. After being satisfied that the facts given in the Affidavit are true, Regulatory Commission will return the Endowment Fund and income therefrom, if any, to the Sponsoring Body.
