(1)The rights conferred on a college by affiliation may be withdrawn in whole or in part or modified if the college has failed to carry out any of the provisions of [sub-section (5) of] [These words, brackets and figures were substituted for the words, brackets and figures 'Subsection (1) of' by Gujarat 6 of 1973, section 34 (1).] section 33 or the college has failed to observe any of the conditions of its affiliation or the college is conducted in a manner which is prejudicial to the interests of education.
