Section 57 in Dr. Babasaheb Ambedkar Technological University Act, 2014
57. Withdrawal of affiliation or recognition.
(1)If an affiliated college or recognized institution fails to comply with the conditions of affiliation or recognition as provided in section 47 or to allow the local managing or advisory committee as provided in section 51 to function properly or to take action as per direction issued under the Act or if it is conducting the college of recognized institution in a manner prejudicial to the interest of the University or the standards laid down by it, the Planning and Evaluation (Monitoring) Board of the University may issue a notice to the management to show cause as to why the privileges conferred on the college or recognized institution by affiliation or recognition should not be withdrawn in part or in whole or modified.(2)The Planning and Evaluation (Monitoring) Board of the University shall mention the grounds on which it proposes to take the above mentioned action and shall send a copy of the notice to the principal of the college, or head of recognized institution. It shall also specify in the notice, the period being a period which shall not be less than thirty days within which the management should file its written statement in reply to the notice.(3)On receipt of such written statement or on expiry of the period specified in the notice issued under sub-section (1), the Planning and Evaluation (Monitoring) Board of the University shall place before the Academic Council, the notice and the written statement, if any, with or without the motion for withdrawal or modification of such privileges.(4)The Academic Council shall having regard to the interest of students studying in the colleges or recognized institutions, recommend to the Vice- Chancellor the action to be taken in this behalf and the Vice-Chancellor shall, thereafter, proceed to implement the recommendations.
