Section 49 in Shri Guru Ram Rai University Act, 2016
49. Dissolution of University.
(1)If Shri Guru Ram Rai Education Mission, Dehradun proposes dissolution of the Shri Guru Ram Rai University in accordance with the law Governing its constitution or incorporation, it shall give at least six months notice in writing to the State Government.(2)On identification of mismanagement, mal-administration, indiscipline, failure in the accomplishment of the objectives of the University and economic hardships in the management systems of the University, the State Government would issue directions to the management system of the University. If the direction is not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government.(3)The manner of winding up of the University would be such as may be prescribed by the State Government in this behalf:Provided that no such actions shall be initiated without affording a reasonable opportunity to show cause to the Shri Guru Ram Rai Education Mission, Dehradun.(4)On receipt of the notice referred to in sub- section (1), the State Government shall, in consultation with the respective Statutory Council and UGC, make such arrangement for administration of the University from the proposed date of dissolution of University 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.(5)On dissolution of the University and after paying all the liabilities the assets remaining with the University shall vest in the Founder Society i.e Shri Guru Ram Rai Education Mission, Dehradun.
