Section 56 in The Shree Somnath Sanskrit University Act, 2005
56. Withdrawal of approval.
(1)The right conferred on an institution by approval may be withdrawn or suspended for any period by the Executive Council if the institution has failed to observe any condition of its approval or the work assigned to it is conducted in a manner which is prejudicial to the interest 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 Executive Council shall by notice in writing give an opportunity of being heard to Principal of the concerned institutions in such manner as may be prescribed by the Regulations.(3)The Executive Council shall after following the prescribed manner decide whether the approval should be withdrawn, modified or as the case may be suspended and make an order accordingly.
