Section 57(1) in Dr. Babasaheb Ambedkar Technological University Act, 2014
(1)If an affiliated college or recognized institution fails to comply with the conditions of affiliation or recognition as provided in section 47 or to allow the local managing or advisory committee as provided in section 51 to function properly or to take action as per direction issued under the Act or if it is conducting the college of recognized institution in a manner prejudicial to the interest of the University or the standards laid down by it, the Planning and Evaluation (Monitoring) Board of the University may issue a notice to the management to show cause as to why the privileges conferred on the college or recognized institution by affiliation or recognition should not be withdrawn in part or in whole or modified.
