Section 33(1) in The Gujarat Ayurved University Act, 2021
(1)The rights conferred on a college by affiliation may be withdrawn in whole or in Part or - modified if the college or institution has failed to carry out any of the provisions of section 30 or the regulations or has failed to observe any of the conditions of the affiliation and the norms fixed by the concerned National Statutory Council or the college or institution is conducted in a manner which is prejudicial to the interests of education. Such motion can be initiated only in the Board of Governors. The member of the Board of Governors who intends to move such a motion shall give notice of it and shall state in writing the grounds on which it is made.
