Section 16 in The Punjab School Education Board Act, 1969
16. Admission of institutions to privileges of Board.
(1)Any institution in or outside the State, may apply to the Board for being admitted to the privileges of the Board and the Board may, subject to such conditions and restrictions as may be prescribed, admit such institution to the privileges of the Board.(2)[ Any institution affiliated to the Panjab University, Chandigarh, the Punjabi University, Patiala, or the Guru Nanak Dev University, Amritsar, affiliation of which has not been withdrawn or cancelled by the concerned University before the commencement of the Punjab School Education Board (Amendment) Act, 1987 shall be deemed to be an institution affiliated to the Board for plus two scheme and shall be subject to all the provisions of this Act and the regulations made thereunder.] [Substituted by Punjab Act 10 of 1987.](3)Where the Board is satisfied that its privileges are being abused by [any affiliated institution] [Substituted by Punjab Act 10 of 1987.] or that the prescribed conditions or restrictions are not being complied with by such institution, the Board may withdraw its privileges from the institution, and thereupon the institution shall cease to be [an affiliated institution :] [Substituted by Punjab Act 10 of 1987.]Provided that before withdrawing the privileges the Board shall require the institution to show cause why such action should not be taken and consider any explanation which may be furnished by it.
