Section 31(4) in The Uttar Pradesh State Sports University Act, 2021
(4)On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Board after considering the notice of motion, statement and the representation, and after such inspection by any competent person or persons authorised by the Board in this behalf, and such further inquiry as may appear to it to be necessary and after consulting the Academic and Activity Council, shall by a resolution on the grounds stated therein, withdraw in whole or in part, or modify, the rights conferred by the affiliation and shall communicate the same to the concerned college:Provided that where the views of the Academic and Activity Council with regard to the withdrawal or modification of the rights conferred by affiliation arc not acceptable to the Board, it shall, before passing such resolution, refer the matter again to the Academic and Activity Council, with or without its comments and the Academic and Activity Council shall communicate again its views in the matter to the Board.
