Section 23(9) in U.P. Technical University Act, 2000
(9)Notwithstanding anything contained in sub-sections (2) and (8), if the Management of any college has failed to fulfil the conditions of affiliation the [State Government] [Sub-section (8) and (9) for the word 'Chancellor' the words 'State Government' substituted by U.P. Act No. 19 of 2007. Published in U.P. Gazette Extra Part I Section (ka) dated 3rd August, 2007 (w.e.f. 2 June, 2007).] may, after obtaining a report from the Management and the Vice-Chancellor, withdraw or curtail the privileges of affiliation.
