Section 39 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
39. Withdrawal of recognition.
(1)The rights conferred on an institution by recognition may be withdrawn or suspended for any period by the Executive Council, if the institution has failed to observe any of the conditions of its recognition or the institution is conducted in a manner which is prejudicial to the interests of technical education on research.(2)A motion for such withdrawal or suspension shall be initiated only in the Executive Council. The member of the Council who intends to move such a motion shall give notice of it and shall state in writing the grounds on which it is made.(3)Before taking the said motion into consideration, the Executive Council shall send a copy of the notice and written statement mentioned in sub-section (2), to the Head of the institution concerned, together with the intimation that any representation in writing on behalf of the institution, submitted within a period specified in such intimation, shall be considered by the Executive Council:Provided that, the period so specified may, if necessary, be extended by the Executive Council.(4)On receipt of the representation or on the expiry of the period referred to in sub-section (3), the Executive Council, after considering the notice of motion, statement and representation, and after such further inquiry as may appear to it to be necessary and after consulting the Academic Council, shall decide on the action to be taken in the matter. If the Executive Council decides to withdraw the recognition, the grounds for such withdrawal shall be stated in the resolution of the Executive Council passed for the purpose. Every such resolution of the Executive Council regulating the withdrawal of recognition to institutions shall be subject to the approval of the Chancellor.
