19. Exclusion of colleges from privileges of University.
(1)Any two member of the Syndicate or the Director may bring forward a proposal in the Syndicate that a college be deprived, either in whole or in part, or its privileges.(2)The Syndicate shall cause an inquiry into the defect of the college pointed out in the aforesaid proposal with due notice to the Governing Body of the college and shall allow a period of two month to the college to rectify the defect mentioned in the notice.(3)In case the Governing Body of the college fails to rectify the defects during the aforesaid period the Syndicate may decide to deprive the college, either in whole or in part, of its privileges and shall submit a copy of its proceedings along with a copy the enquiry report with objections filled by the Governing Body, if any, to the Chancellor, who shall have power to rescind or modify the order of the Syndicate.
