Section 47 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
47. Withdrawal of power of autonomous college, etc.
(1)Where in respect of an autonomous college, institution or department, the Executive Council is of the opinion that the efficiency of the college, institution or department has so deteriorated that in the interest of education, it is necessary to withdraw the powers conferred on the college, institution or department under Section 44, the Executive Council shall send an intimation to that effect to the Principal of the college, or head of the institution or department stating that any explanation in writing submitted within the period specified in the intimation on behalf of the college, institution or department will be considered by the Executive Council :Provided that, the period so specified may, if, necessary be extended by the Executive Council.(2)On receipt of the explanation or on the expiry of the period referred to in subsection (1), the Executive Council, after considering the explanation, if any, and after such inspection by a competent person or persons authorised by the Executive Council in this behalf and such further inquiry as may appear to it to be necessary and after consulting the Academic Council, shall pass a resolution recommending the withdrawal of powers conferred under Section 44 :Provided that, no resolution of the Executive Council recommending the withdrawal of the powers conferred under Section 44, shall be deemed to have been passed by it unless the resolution has obtained the support of two-thirds of the members present at the meeting of the Executive Council, such majority comprising not less than one half of the members of the Executive Council.(3)The Registrar shall submit the proposal and all proceedings, if any, of the Academic Council and the Executive Council relating thereto, to the State Government which, after such further inquiry, if any, as may appear to it to be necessary, shall make such order as it deems fit and communicate it to the Executive Council.(4)Where in the case of an autonomous college, autonomous recognised institution or autonomous University Department, the rights conferred under Section 44 are withdrawn by an order made under sub-section (3), the college, institution, or, as the case may be, the department shall cease to be an autonomous college, institutions or department from the date specified in the order.
