Section 62(4) in The Karnataka State Universities Act, 2000
(4)Notwithstanding anything contained in the preceding sub-sections, if a permanently affiliated college fails to fulfil any of the conditions specified in sub-section (1), the permanent affiliation shall be revoked:Provided that permanent affiliation shall not be revoked unless an opportunity is afforded by the University to the college concerned:Provided further that on revocation of the permanent affiliation, the concerned college shall seek temporary continuation of affiliation on yearly basis.
