Section 25 in Maharshi Dayanand Saraswati University Act, 1987
25. Withdrawal of Affiliation.
(1)The affiliation granted to a College may be withdrawn or modified if the College has failed to comply with any of the provisions of sub-section (2) of section 24 or the College has failed to observe any of the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 interest of education.(2)The motion for the withdrawal or modification of such affiliation shall be initiated in the Board. Before taking the said motion into consideration, the Board shall send a notice mentioning the grounds of such motion, to the Principal of the College for submitting representation, if any, in writing for consideration within a period specified in the notice.(3)On receipt of the representation, if any, the Board may, after considering the notice and representation and after such inspection by any competent person or Authority as may be deemed fit as also after considering the recommendations of the Academic Council thereon, withdraw or modify the privilege of affiliation from the date specified in the order.
