Section 42 in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
42. Management of University on dissolution of Sponsoring Body.
(1)If the Sponsoring body proposes to dissolve itself according to the provisions of law governing its constitution, it shall give at least six months prior notice to the Government.(2)The Government shall, on receipt of such notice make such arrangements as may be necessary, for the administration of the University from the date of dissolution of the Sponsoring body till the completion of syllabus by the last batch of students admitted to the University.(3)The Government may continue the functioning of the University by appointing an administrator in place of Sponsoring body, who shall be entrusted with the prescribed powers and functions.(4)The Government on dissolution of the Sponsoring body after due consideration, may dissolve the University in such manner as may be prescribed.
