50. Affiliated college and recognised institutions to comply with provisions of Acts, Statutes and Regulations.
(1)Every affiliated college or recognised institution shall comply with the provisions of this Act. the Statutes and the Regulations.(2)If any affiliated college or recognised institution contravenes the provisions of sub-section (I), then, notwithstanding anything contained in the other provisions of this Act.-(a)the rights conferred on such college or institution by the affiliation or recognition shall stand withdrawn from the dale of such contravention; and(b)such college or institution shall cease to be an affiliated college or recognised institution for the purposes of tins Act.(3)If any affiliated college or recognised institution affected by sub-section (2) raises any dispute as to the withdrawal of its rights of affiliation or recognition, then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.
