Section 28 in The Maharashtra Medical Practitioners Act, 1961
28. Withdrawal of recognition of institutions.
(1)If it appears to the State Government on the report of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.] or otherwise that any recognised institution is not maintaining an adequate standard of training according to the requirements of the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.], the State Government may ask the [Council] [This word was substituted for the 'Faculty' by Maharashtra 23 of 1982, Section 29.] to direct the institution to take steps within such reasonable time as it may fix to bring the training up to the required standard.(2)If the institution fails so to do within the stipulated time, the State Government may at any time withdraw the recognition granted to such institution.
