Section 4(10) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(10)In addition to the penalty that may be imposed under Sub-section (8), the Policy Planning Body may also -(a)declare the admission made in respect of any or all seats in a particular professional educational institution to be invalid;(b)recommend to the University or Statutory body concerned for withdrawal of affiliation or recognition, as the case may be, of such institution.
