Section 91(1) in The Maharashtra Universities Act, 1994
(1)If an affiliated college or recognised institution fails to comply with the conditions of affiliation or recognition as provided in section 81 or to allow the local managing or advisory committee, as provided in section 85 to function properly or to take action as per directions issued under the Act or if it is conducting the college or recognised institution in a manner prejudicial to the interest of the university or the standards laid down by it, the Board of College and University Development may issue a notice to the management to show cause as to why the privileges conferred on the college or recognised institution by affiliation or recognition should not be withdrawn in part or in whole or modified.
