Section 71(2) in Mahatma Gandhi University Act 1985
(2). If, on a recommendation under sub-section (1), the Government are satisfied that any private college has not complied with any of the provisions of this Act or of the Statutes, Ordinances, Regulations, Bye-laws, Orders or Rules, they may, by order, direct that the college shall not be given any aid or grant from the Government:Provided that before making any such orders, the educational agency and the governing body or managing council, as the case may be, shall be given an opportunity of being heard.
