Section 58 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020
58. Power to give direction for dissolution of the University.- (1) If the
University proposes dissolution in accordance with the law governing itsconstitution or incorporation, it shall give at least six months prior notice in writingto the Government.(2)The Karnataka State Higher Education Council shall conduct Inspection ofUniversity once in two years regarding;-(i)Standard of Instructions for grant of degree;(ii)Quality of Education;(iii)Avoidance of commercialization of Higher Education;(iv)contravention of the provisions of the Act if any;-and send report to the Government.(3)On identification of mismanagement, maladministration andindiscipline, the Government shall issue directions to the management of theUniversity to set right the administration. If the direction is not followed withinsuch time as may be prescribed, the right to take decision for winding up of theUniversity or any course thereof shall vest with the Government.(4)The manner of winding up of the University or any course thereof shall besuch as may be prescribed by the Government in this behalf.Provided that no such action shall be initiated without affording areasonable opportunity to show cause to the University(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.
