Section 22(6) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(6)The competent authority, after considering the report, if any, received from the expert body and after holding such inspection or enquiry as it may deem necessary shall, by order, in writing,-(a)grant recognition, where the conditions for recognition applicable to such institutions are fulfilled; or(b)grant approval provisionally subject to the fulfillment of the conditions for recognition within a period specified or extended from time to time by such authority:Provided that the educational institution shall not admit any fresh batch of students during the period of such provisional approval.
