Section 41(2) in Shoolini University of Biotechnology and Management Sciences (Establishment and Regulation) Act, 2009
(2)On the dissolution of the University all the assets and liabilities of the University shall vest in the sponsoring body :Provided that in case the sponsoring body dissolves the University before [twenty five years] [Substituted 'fifteen years' by Act No. 11 of 2011, dated 22.1.2011.] of its establishment all the assets of the University shall vest in the Government free from all encumbrances.
