Section 48(4) in The Himgiri Nabh Vishwavidyalaya (University in the Sky) Act, 2003
(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the Council for Technical Education and UQC make such arrangements for administration of the University from the proposed date of dissolution of University by TALEEM Research Foundation Ahmedabad; and until the last batch of students in regular courses of studies of the University complete their couses of studies in such manner as may be prescribed by the Statutes.
