Section 25(2) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(2)Where the Authority is of the opinion that the recognition granted to any local authority institution or private educational institution should, in the public interest be withdrawn, they may after giving to the local authority or as the case may be the Governing Council of the institution one month's notice to make any representation, withdraw by notification the recognition granted to the said institution.
