Section 4(9) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
(9)The State Government or the Committee may, if satisfied that a professional educational institution has violated any provisions of this Act or is charging more fee, than as determined under Section 10 of this Act then it will recommend to the appropriate statutory body for the withdrawal of the affiliation or recognition of such institution.
