Section 3(9) in The Gujarat Educational Institutions (Regulation) Act, 1984
(9)Where the recognition of an educational institution is withdrawn under subsection (6) the certificate of recognition issued in relation to such educational institution shall be deemed to have been cancelled and such person shall forthwith surrender the certificate of recognition to the Director or the authorised officer. The cancellation of certificate of recognition shall be published by the Director or, as the case may be, the authorised officer in the Official Gazette, and in such news papers as the Director or the authorised officer may, select.
