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State of Karnataka - Section

Section 59 in SRI JAGADHGURU MURUGARAJENDRA UNIVERSITY ACT, 2020

59. Expenditure of the University during dissolution.- (1) The expenditure

of administration of the University during taking over period of its managementunder sub-section (5) of section 58 shall be met out of the Permanent StatutoryEndowment Fund, the General Fund or the Development Fund in such manner asmay be prescribed.
(2)If the fund referred to in section 47, 48, 49 and 50 are not sufficientto meet the expenditure of the University during the taking over period of itsmanagement, such expenditure may be met by disposing of the properties or asset ofthe University, by the Government.
(3)Where the dissolution of the University is due to mismanagement ormaladministration, the Government is at liberty to identify the personsresponsible for such mismanagement or maladministration and to impose penaltyas it deems fit.