Section 16(B) in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019
(B)Proceeding for withdrawal of affiliation may be initiated by the Board for nonobservance of the following condition by the institution/college: -(i)Financial irregularities and to draw amount against norms prescribed in the rule.(ii)Engagement in activities prejudicial to the interest of the state, inculcating or promoting feelings of disloyalty or dis-affection against the Government established by law.(iii)Encouraging or tolerating disharmony/hatred between different section of the society.(iv)Non-fulfilment of conditions laid down regarding deficiencies to be removed even after due notice.(v)Disregard to rules and conditions of affiliation even after receiving warning letters.(vi)Hindrance in the smooth functioning of the institution/college on account of dispute between revelries within the institution/college management.(vii)Poor academic performance of the institution/college for three consecutive year and not being able to keep at least 50(fifty) percent of passes of the general pass percentage.(viii)Non-availability of proper equipment/space/staff for teaching a particular subject.(ix)Any other misconduct in connection with the admission/examination/any other area which in the opinion of the Board warrants immediate disaffiliation of the institution/college.(x)In case of transfer of property/sale institution/college by one society/management/trust to another society/management/trust through agreement/sale deed.(xi)Any violation of the norms that have been prescribed by the Hon'ble supreme court of India in the writ petition (criminal) no. 666-70 of 1992 Vishaka and others v/s State of Rajasthan and others delivered on 13.08.1997 for protection of women from sexual harassment at the work place if established would attract strict action against the institution which may even lead to disaffiliation.
