Section 31 in The Uttar Pradesh State Sports University Act, 2021
31. Withdrawal of affiliation. -
(1)The privilege of affiliation granted under section 28, may be withdrawn or modified if the College fails to carry out any of the provisions of this Act or the Statutes made thereunder or fails to observe any of the conditions of its affiliation or the college is conducted in a manner which is prejudicial to the interests of education.(2)A motion for the withdrawal or the modification of such rights shall be initiated only by the Board. The member of the Board who intends to move such a motion shall give a notice of it and shall state in writing the grounds on which it is made.(3)Before taking such a motion into consideration, the Board shall send a copy of the notice to the Principal of the College concerned, together with intimation that any representation in writing submitted within a period specified in such intimation on behalf of the college will be considered by the Board:Provided that the period so specified may, if necessary, be extended by the Board.(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.
