Section 37B(6) in The University of Rajputana (Second Amendment) Act, 1950
(6)(a)The rights conferred on an institution by approval may be withdrawn or suspended for any period if it has failed to observe any of the conditions of approval or is conducted in a manner which is prejudicial to the interests of Education or is in contravention of such provisions of this Act, the Statutes, Ordinances or Regulations as are applicable to it as an approved institution.(b)A motion for such withdrawal or suspension shall be initiated only in the Syndicate. The member of the Syndicate who intends to move such motion shall give notice of it and shall state in writing the grounds on which it is made.(c)Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and written statement mentioned in clause (b) to the head of the institution concerned together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf of the institution will be considered by the Syndicate:Provided that the period so specified may, if necessary, be extended by the Syndicate.(d)On receipt of the representation or on the expiry of the period referred to in clause (c), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection, if any, by any competent person or persons authorised by the Syndicate in this behalf, and such further inquiry, if any, as may appear to it to be necessary, shall decide whether the approval should be withdrawn or suspended, as the case may be:Provided that the approval shall not be withdrawn or suspended unless a resolution of the Syndicate to that effect is supported by a majority of at-least two-thirds of the members present at the meeting, such majority comprising not less than one-half of the members of the Syndicate.
