Section 45 in The Haryana Private Universities, 2006
45. Dissolution of university on recommendations of sponsoring body.
(1)The sponsoring body may recommend to the Government to dissolve the university by giving a notice to this effect in the manner as may be prescribed to the employees and the students of the university at least one year in advance:Provided that dissolution of the university shall have effect only after the last batch of the students of the regular courses have completed their courses and have been awarded degrees, diplomas or awards, as the case may be:Provided further that such dissolution of the university shall not have any adverse effect on the validity of degrees, diplomas or awards conferred on the students.(2)On the dissolution of the university, all the assets and liabilities of the university shall vest in the sponsoring body.
