Section 33B in Govind Guru Tribal University at Banswara Act, 2012
33B. Withdrawal of autonomous status.
(1)The conferment of autonomous status may be withdrawn by the University if the collage, institution or department has filed to observe any of the conditions of this conferment or the efficiency thereof has so deteriorated that in the interest of education it is necessary to do so.(2)Before an order under sub-section (1) is made, the Board shall, by one month's notice in writing, call upon the college, institution or department to show cause why such an order should not be made(3)On receipt of the explanation, if any, made by the college, institution or department in reply to the notice, the Board shall, after consulting the Academic COuncil and the University Grants Commission report the matter to the State Government.(4)The State Government shall, after such further enquiry, if any, as may be deemed fit, record its opinion in the 'matter and convey its decision to the University, and the University shall thereupon make such order as it deems fit.(5)Where in the case of an autonomous college, institution or department, the autonomous status conferred under section 33A is withdrawn by an order made under subsection (4), such college, institution or department, as the case may be, shall cease to have an autonomous status from the date specified in the order.]
