Section 49(4) in Usha Martin University, Jharkhand Act, 2012
(4)On receipt of the notice referred to in sub-section (1), the State Government shall in consultation with the A1CTE and 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.
