Section 40 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
40. Affiliated colleges, recognized and approved institutions to comply with provisions pertaining to medium of instruction.
(1)Every affiliated college and recognised or approved institution shall, in respect of the medium of instruction, teaching, training and examination therein, comply with the provisions made in that behalf by this Act, and the Statutes, Ordinances and Regulations.(2)If any affiliated college or recognised or approved institution contravenes the provisions of sub-section (1), the notwithstanding anything contained in the other provisions of this Act-(a)the rights conferred on such college or institution by the affiliation, recognition, or approval shall stand withdrawn from the date of such contravention; and(b)such college or institution shall cease to be an affiliated college or recognised or approved institution for the purposes of this Act.(3)If any affiliated college or recognised or approved institution affected by subsection (2), raises any dispute as to the withdrawal of its rights of affiliation or recognition or approval, then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.
