Section 17 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
17. Withdrawal of permission.
(1)Where the management of any educational institution contravenes any of the provisions of this Act and the rules framed thereunder; the Competent Authority, for reasons to be recorded in writing, withdraw the recognition of the institution or initiate such other action as deemed fit, after giving a due opportunity of being heard, to the management of the institution before such withdrawal or action as the case may be.(2)Where in the opinion of the Government that the permission granted to an institution of higher learning in public interest, need to be withdrawn, it may, after serving one month's notice to the management of such institution to make representation in writing, withdraw the permission by notification.(3)The Competent Authority shall withdraw permission accorded to a non-Government institution either permanently or for any specific period as deemed fit in the circumstances, including a permanently or temporarily recognised/affiliated institution, which has failed to meet the provisions of this Act, in the opinion of the Competent Authority.
