Section 34 in The Gujarat Ayurved University Act, 1965
34. Withdrawal of Approval.
(1)The rights conferred on an institution by approval may be withdrawn or suspended for any period by the Syndicate if the institution has failed to observe any conditions of its approval or the work assigned to it is conducted in a manner which is prejudicial to the interests of education, or the teacher recognised by the University leaves the institution.(2)Before making an order under sub-section (1) in respect of any approved institution, the Syndicate shall by notice in writing, call upon the institution to show cause within one month from the date of the receipt of the notice, why such an order should not be made. The period so given for showing the cause may, if necessary, be extended by the Syndicate.(3)On receipt of the explanation, if any, made by the institution in replay to the notice, and where no such reply is received, on the expiry of the period referred to in subsection (2), the Syndicate shall after such inquiry if any, as may appear to it to be necessary [and after consulting the Board of Post-Graduate Teaching and Research] [These words were inserted by Gujarat No. 30 of 2003, dated 19th September 2003.], decide whether the approval should be withdrawn or as the case may be, suspended and make an order accordingly.
