Section 8 in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014
8. Review and Revocation.
- The State Government may cause to inspect the College, Institution or, the Private University at any time. If it comes to its notice that the said College, Institution or, the Private University has misused the autonomy in admissions, fees or both, it shall make a reference to the Appellate Committee. The Appellate Committee after following the principles of natural justice and after going through all the issues of alleged irregularities shall make its recommendations as deems fit. The Appellate Committee may recommend revocation of status of 'Centre of Excellence' or its conditional continuance on specific terms and may also impose penalty up to Rs. 20.00 lakhs.
