Section 6(3) in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014
(3)After the receipt of the report under sub-rule (2), the same shall be considered by the State Government and if in the opinion of the State Government the reply and explanation is not satisfactory, it shall after recording the reasons in writing by order/ cancel the status of 'Centre of Excellence' conferred on the College, Institution or the Private University and thereupon it shall not be eligible for making the application for grant of status of Centre of Excellence for a period of next four years and liable for a penalty of a sum not exceeding rupees ten lakhs. In addition, the College, Institution or the Private University shall be required to follow any direction of the State Government with regard to the fees already collected by it.
