Section 41(2) in Eternal University (Establishment and Regulation) Act, 2008
(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] [Substituted by Act No. 30 of 2013, Section 2 (w.e.f. 24-5-2013)] of its establishment all the assets of the University [including assets of the sponsoring body pertaining to the University] [Inserted by Act No. 7 of 2013, Section 3 (w.e.f. 5-1-2013).] shall vest in the Government free from all encumbrances.
