Section 6 in The U.P. Admission To Educational Institutions (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 2006
6. Penalty and withdrawal of affiliation. -
(1)Any Head of the Institution or any officer or employee of the institution entrusted with the responsibility under Section 5 wilfully acts in a manner intended to contravene or defeat the purpose of this Act shall be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.(2)No Court shall take cognizance of an offence under this section except with the previous sanction of the State Government or an officer authorized in this behalf by the State Government by an order.(3)An offence punishable under sub-section (1) shall be tried summarily by a Metropolitan Magistrate or a Judicial Magistrate of the first class and the provisions of sub-section (1) of Section 262, Section 263, Section 264 and Section 265 of the Code of Criminal Procedure, 1973 shall mutaits mutandis apply.(4)Where the State Government or any officer or an authority authorised by it is satisfied that any institution has violated any provision of this Act or the rules or the orders made thereunder by the State Government, it may recommend to the appropriate statutory body for the withdrawal of the affiliation of (sic for) recognition of such institution.
