Section 54(2) in The Shree Somnath Sanskrit University Act, 2005
(2)If any affiliated college or recognised or approved institution contravenes the provisions of sub-section (1) then notwithstanding anything contained in the other provisions of this Act-(a)the rights conferred on such college or institution by the affiliation, recognition, or approval shall stand withdrawn from the date of such contravention; and(b)such college or institution shall cease to be an affiliated college or recognised or approved institution for the purposes of this Act.
