Section 46(9) in The Haryana Private Universities, 2006
(9)[ On receipt of the report under sub-section (8), the Government shall make an amendment in the Schedule under section 6 by omitting concerned university therefrom and from the date of such amendment, all the assets and liabilities of the university shall vest in the sponsoring body:] [Amended vide Haryana Act No. 16 of 2012, assented to by the Governor of Haryana on 16th April 2012, published in the Haryana Gazette on 10th May 2012.]Provided that the degrees, diplomas or awards granted under sub-section (8) shall not be invalid merely on the ground that the university has been dissolved.
