Section 39(4) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(4)On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Executive Council, after considering the notice of motion, statement and representation, and after such further inquiry as may appear to it to be necessary and after consulting the Academic Council, shall decide on the action to be taken in the matter. If the Executive Council decides to withdraw the recognition, the grounds for such withdrawal shall be stated in the resolution of the Executive Council passed for the purpose. Every such resolution of the Executive Council regulating the withdrawal of recognition to institutions shall be subject to the approval of the Chancellor.
