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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in Banaras Hindu University Act, 1915

(4)The Executive Council may, after consulting the Academic Council, withdraw any privileges granted to a college or institution if at any time it considers that the college or institution is not fulfilling the requisite conditions:Provided that no such privileges shall be withdrawn until the Managing Body of the college or the institution as the case may be, has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to the college or the institution.