(2)If on a recommendation under sub-section (1), the Government are satisfied that any private college has not complied with any of the provisions of this Act or of the Statutes, Ordinances, Regulations, bye-laws, orders or rules, they may, by order. Direct that the college shall not be given any aid or grant from the Government:Provided that, before making any such order, the educational agency and the governing body or managing council, as the case may be, shall be given an opportunity of being heard.
