Section 43(3) in Visvesvaraya Technological University Act, 1994
(3)On receipt of the representation or on the expiry of the period referred to in subsection (2) the Executive Council, after considering the statement and representation and after such inspection by any competent person or persons, authorised by it in this behalf and such further enquiry as may appear to it to be necessary, pass a resolution withdrawing the recognition and the status given to the college or institution as a constituent college or institution of the University.
