Section 22(7) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(7)If a period is specified or extended under sub- clause (b) of sub-section (6), the competent authority may immediately after the expiry of such period, obtain from the expert body, a report or a further report under section 23. The competent authority, after considering the report or the further report, if any, and holding such inspection or enquiry as may be deemed necessary shall, by order in writing grant recognition where all the conditions for recognition applicable to such institutions are fulfilled or for reasons to be recorded in writing, refuse recognition where such conditions are not fulfilled:Provided that recognition shall not be so refused unless the applicant is given an opportunity of being heard.
