Section 9(9) in University Grants Commission [Affiliation Of Colleges By Universities] Regulations, 2009
9.2If any college included under section 2(f) and receiving UGC Grants under section 12B is found guilty of violation of the Regulations, the Commission may take such action as it may them fit, including that of withholding the grants to the college and/or delisting the said college from the list of colleges maintained by the Commission under Sections 2(f) and/or 12B of the UGC Act.
