Section 38 in The Maharashtra Animal and Fishery Sciences University Act, 1998
38. Withdrawal of recognition.
(1)The rights conferred on an institution by recognition may be withdrawn or suspended for any period by the Executive Council, if the institution has failed to observe any of the conditions of its recognition, or the institution is conducted in a manner which is prejudicial to the interests of Animal Husbandry, Dairying and Fisheries Educations or research.(2)A motion for such withdrawal or suspension shall be initiated only in the Academic Council. The member of the Council who intends to move such a motion shall give notice thereof and shall in writing the grounds on which it is made.(3)Before taking the said motion into consideration, the Academic Council shall send a copy of the notice and written statement mentioned in sub-section (2) to the Head of the institution concerned, together with the intimation that any representation, in writing submitted within a period specified in the intimation, on behalf of the institution will be considered by the Academic Council:Provided that, the period so specified may, if necessary, be extended by the Academic Council.(4)On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Academic Council, after considering the notice of motion, statement and representation, shall consider the action to be taken in the matter. If the Academic Council considers that action would be taken for withdrawal or suspension of recognition, the Academic Council shall pass a resolution for that purpose, stating the grounds for such withdrawal or suspension and, make a recommendation to that effect to the Executive Council.(5)On receipt of such recommendation by the Academic Council, the Executive Council may, after such further enquiry as may appear to it to be necessary, decide whether the recognition should be withdrawn or be suspended for a specified period.
