Section 59 in Sri Sathya Sai University for Human Excellence Act, 2018
59. Power to Give Direction for Dissolution of the University.
(1)If the University proposes dissolution in accordance with the law governing its constitution or incorporation, it shall give at least six months prior notice in writing to the Government.(2)The Karnataka State Higher Education Council shall conduct Inspection of University once in two years regarding;-(i)Standard of Instructions for grant of degree;(ii)Quality of Education;(iii)Avoidance of commercialization of Higher Education;(iv)contravention of the provisions of the Act if any;and send report to the Government.(3)On identification of mismanagement, maladministration and indiscipline, the Government shall issue directions to the management of the University to set right the administration. If the direction is not followed within such time as may be prescribed, the right to take decision for winding up of the University or any course thereof shall vest with the Government.(4)The manner of winding up of the University or any course thereof shall be such as may be prescribed by the Government in this behalf.Provided that no such action shall be initiated without affording a reasonable opportunity to show cause to the University(5)On receipt of the notice referred to in sub-section (1), the Government shall, in consultation with the relevant Regulatory Authority make such arrangements for the administration of the University for the rest of the period of from the proposed date of dissolution of the University or winding up of the course and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be specified by the Statues.
