Section 34 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
34. Withdrawal of affiliation or recognition.-
(1)If an affiliated institution fails to comply with the conditions of affiliation as provided in section 27, the Board may issue a notice to the management to show cause as to why the privileges conferred on the institution should not be withdrawn in part or in whole or modified.(2)The Board shall mention the grounds on which it proposes to take the above-mentioned action and shall send a copy of the notice to the Head of Institution or the Principal. It shall also specify in the notice the period which shall not be less than thirty days within which the management should file its written statement in reply to the notice.(3)On receipt of such written statement or an expiry of the period specified in the notice issued under sub-section (2), the Board shall take action, if any, for withdrawal or modification of such privileges.(4)The Board shall, having regard to the interest of students studying in the institution, recommend to the Government the action to be taken in that behalf and the Government shall, thereafter, proceed to implement the recommendations.
