Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttarakhand - Section

Section 52 in Himalayan Garhwal University Act, 2016

52. Expenditure of University During.

(1)The expenditure for administration of the University during the dissolution of the University under section 50 shall be dissolution met out of the permanent endowment fund, the general fund or the development fund.
(2)If the funds referred to in sub-section (1) are not sufficient to meet the expenditure of the University during the dissolution of the University, such expenditure may by disposing of the properties or assets of the University.