Section 31 in Maharashtra Homoeopathic Practitioners' Act, 1960
31. Withdrawal of recognition of Institutions.
- If it appears to the State Government on the report of the [Council or Central Council] [These words were substituted for the words 'Council or otherwise' by Maharashtra 19 of 1988, Section 20(a).] that any institution "recognised under section 30 is not maintaining an adequate standard of training according to the requirements of the [Central Council] [These words were Substituted for the word 'Council' by Maharashtra 19 of 1988, Section 20(b).], the State Government may at any time withdraw the recognition granted to such institution:Provided that before any direction for the withdrawal of the recognition is made under this section, the institution shall be given a reasonable opportunity and time to come up to the required standard by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 33.] if a report has been made by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 33.] and in any other case by the State Government.
