Section 55(7) in Uttar Pradesh Private Universities Act, 2019
(7)(i)The interim committee appointed under sub-section (6) shall have all the powers to administer the affairs of the University until the last batch of the students of the regular courses have completed their courses and they have been awarded degrees, diplomas or awards as the case may be;(ii)After having been awarded the degrees, diploma, or awards, as the case may be, to the last batches of the students of the regular courses, the interim committee shall make a report to the effect to the State Government;(iii)On receipt of the report under sub-section (7)(ii). the State Government shall, by a notification in the Official Gazette, issue an order dissolving the University and from the date of publication of such notification, the University shall stand dissolved and all the remaining assets and liabilities of the University shall vest in the sponsoring body from such date.
