Section 58(1) in The Global Open University (Nagaland) Act, 2006
(1)If a resolution by the highest decision making body of the Trust is passed for the dissolution of the University or a Bill for repeal of this Act is passed by the Nagaland Legislature Assembly and assented to by the Governor of Nagaland, for gross inability of the University to carry out it s functions in accordance with this Act and regulations made thereunder,r the University shall stand dissolved within one year of the passing of the resolution or the Act:Provided that any such resolution passed by the Trust may be rescinded by it before the expiry of one year from the date of passing of the original resolution.
