Section 32(1) in The Gujarat Ayurved University Act, 1965
(1)The rights conferred on a college by afflictions may be withdrawn in whole or in part or modified if the college has failed to carry out any of the provisions of sub-section (1) of Section 27 or the college has failed to observe any of the conditions of its affiliations or the college is conducted in a manner which is prejudicial to the interests of education.
