Section 31 in The Bombay Homoeopathic Practitioners' Act, 1959
31. Withdrawal or recognition of Institutions. - If it appears to the State Government on the report of the [Council or Central Council] that any institution recognised under section 30 is not maintaining an adequate standard of training according to the requirements of the [Central Council], the State Government may at any time withdraw the recognition granted to such institution :
Provided that, before any direction for the withdrawal of the recognition is made under this section, the institution shall be given a reasonable opportunity and time to come up to the required standard by the [Council] if a report has been made by the [Council] and in any other case by the State Government.
