Section 47 in Dev Sanskriti Vishwavidyalaya Act, 2002
47. Dissolution of Shri Vedmata Gayatri Trust.
(1)If Shri Vedmata Gayatri Trust, Shantikunj, Haridwar; proposes its dissolution in accordance with the law governing its constitution or incorporation, it shall give at least three months notice in writing to the State Government.(2)On identification of mismanagement, maladministration, indiscipline, 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 time, the right to take decision for winding up of the University would vest in the State Government.(3)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the Council for Technical Education and U.G.C. make such arrangements for administration of the University from the date of dissolution of Shri Vedmata Gayatri Trust, Shantikunj, Haridwar; 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.
