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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(c) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(c)if satisfied that there has been any violation by such institutions of the provisions of this Act or the rules made thereunder regarding admission, recommend to the Government to take the following actions against such institution, namely: -
(i)impose a monitory fine up to ten lakh rupees on the institution together with interest thereon at the rate of twelve per cent per annum which shall be recovered as if it were an arrear of public revenue due on land;
(ii)declare admission made in any or all the seats in an institution, in contravention of the provisions of this Act or the rules made thereunder invalid, and thereupon take necessary action causing the institution to forthwith cancel the admission of such student and the University concerned to cancel the enrolment of such student and cancel his results of examinations concerned in which the student has already appeared;
(iii)order the institution to stop admission or reduce the sanctioned intakes in any medical course for such period as it may deem fit;
(iv)recommend to the University or the appropriate authority to withdraw the recognition of the institution;
(v)any other course of action, as it deems fit.