Section 54 in The Shree Somnath Sanskrit University Act, 2005
54. Affiliated colleges and approved institutions to comply with provisions pertaining to medium of instruction and other matters and withdrawal of recognition.
(1)Every college, recognised or approved institution shall, in respect of the medium of instruction, teaching, training and examination therein, comply with the provisions made in that behalf by this Act, and the Regulations.(2)If any affiliated college or recognised or approved institution contravenes the provisions of sub-section (1) then notwithstanding anything contained in the other provisions of this Act-(a)the rights conferred on such college or institution by the affiliation, recognition, or approval shall stand withdrawn from the date of such contravention; and(b)such college or institution shall cease to be an affiliated college or recognised or approved institution for the purposes of this Act.(3)If any affiliated college or recognised or approved institution affected by subsection (2) raises any dispute as to the withdrawal of its rights of affiliation or recognition or approval then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.
