Section 43 in Visvesvaraya Technological University Act, 1994
43. Withdrawal of affiliation.
(1)The rights conferred on a college as a constituent college of the University may be withdrawn in whole or in part or modified if the college has failed to comply with the provisions made in this behalf or the college has failed to observe any of the conditions of affiliation or the college is conducted in a manner which is prejudicial to the interests of education.(2)Before taking steps to withdraw affiliation of any college or institute, the Executive Council shall send a copy of the notice and a written statement to the Principal of the college concerned calling for any representation in writing, within a period specified in such intimation for consideration of the Executive Council.(3)On receipt of the representation or on the expiry of the period referred to in subsection (2) the Executive Council, after considering the statement and representation and after such inspection by any competent person or persons, authorised by it in this behalf and such further enquiry as may appear to it to be necessary, pass a resolution withdrawing the recognition and the status given to the college or institution as a constituent college or institution of the University.
