Section 58(5) in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
(5)On receipt of the notice referred to in sub-section (1), the Governmentshall, in consultation with the relevant Regulatory Authority make sucharrangements for the administration of the University for the rest of the periodfrom the proposed date of dissolution of the University or winding up of thecourse and until the last batch of students in regular courses of studies of theUniversity complete their courses of studies in such manner as may be specifiedby the Statues.
