Section 48(1) in Vinayaka Missions Sikkim University Act, 2008
(1)If the Sponsor proposes dissolution [or change in sponsorship] [Inserted by Act No. 19 of 2018 w.e.f. 17.07.2018.] of the University in accordance with the law governing its constitution or incorporation, it shall give at least twelve months notice in writing to the State Government and it shall ensure that no new admissions to the University are accepted during the notice period.
