Section 9 in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
9. Parties.
- [(1) The State Government may, suo motu or on the report of the nodal authority, if satisfied that a private health sciences educational institution has violated any of the provisions of this Act or any direction or notification issued thereunder, it may take any or all of the following actions, namely :-(a)direct the private health sciences educational institution to redress the grievance of the concerned party;(b)cause the withdrawal of affiliation or recognition of such private health sciences educational institution from the concerned university or council or any other authority or body to which such private health sciences educational institution is affiliated, to be made;(c)impose fine on such private health sciences educational institution, and such a fine shall be recoverable as arrears of land revenue;(d)direct the private health sciences educational institution to cancel the admission or direct the concerned university or council to cancel the registration of the student, who has been admitted to private health sciences educational institution in violation of the provisions of this Act or any direction or notification issued thereunder; or(e)direct the private health sciences educational institution to admit any student to whom admission has been wrongly denied.](2)Before taking any action under sub-section (1), a reasonable opportunity of being heard shall be provided to such institution by the State Government.
