Section 51(4) in Himalayan Garhwal University Act, 2016
(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with University Grant Commission, make such arrangements for administration of the University from the proposed date of dissolution of the "Himalayan Garhwal University" and until the last batch of students in regular courses of Studies of the University completed their courses of students in such manner as may be prescribed by the Statutes.
