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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in Gujarat Professional Technical Educational Colleges or Institutions (Procedure for Declaration of Centre of Excellence) Rules, 2014

(2)In case, it is found that the College, Institution or the Private University has been conferred the status of 'Centre of Excellence' on the basis of wrong data or deliberate concealment of vital information, a notice shall be given to the concerned College, Institution or the Private University stating as to why the status of 'Centre of Excellence' conferred should not be cancelled and require it to send / give the explanation or necessary clarification within a period of fifteen days to the Committee which shall consider the explanation or clarification made by it and shall send its report to the State Government alongwith its recommendation.