Section 41(2) in Abhilashi University (Establishment And Regulation) Act, 2014
(2)On the dissolution of the University all the assets and liabilities of the University shall vest in the sponsoring body:Provided that in case the sponsoring body dissolves the University before fifty years of its establishment, all the assets of the University including assets of the sponsoring body pertaining to the University shall vest in the Government free from all encumbrances.
