Section 9A(3) in Himachal Pradesh Board of School Education Act, 1968
(3)Where the Board is satisfied that its privileges are being abused by any affiliated institution or that the prescribed conditions or restrictions are not being complied with by such institution, the Board may withdraw its privileges from the institution, and thereupon the institution shall cease to be an affiliated institution:Provided that before withdrawing the privileges, the Board shall, require the institution to show cause why such action should not be taken and consider any explanation which may be furnished by it].
