Section 31(1) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
(1)If it appears to the Council-(a)that the courses, the study and examination to be undergone in or the proficiency required from candidates at any examination held by any University or Paramedical Institution; or(b)that the staff, equipment, accommodation, training and other facilities for instruction and training provided in such University or Paramedical Institution or in any college or other institution affiliated to that University do not confirm to the standards prescribed by the Council;the Council shall lake action for the withdrawal of recognition.
