Section 32 in The Maharashtra State Board of Technical Education Act, 1997
32. Withdrawal of affiliation of recognition.
(1)If an affiliated institution fails to comply with the conditions of affiliation as provided in section 25, the Board may issue a notice to the management to show cause as to why the privileges conferred in the institution by affiliation should not be withdrawn in part or in whole or modified.(2)The Board shall mention the grounds on which it proposes to take the abovementioned action and shall send a copy of the notice to the principal or the head of institution. It shall also specify in the notice, the period being a period which shall not be less than thirty days within which the management should filed its written statement in reply to the notice.(3)On receipt of such written statement or in expiry of the period specified in the notice issued under sub-section (1), the Board shall take action, if any, for withdrawal or modification of such privileges.(4)The Board shall, having regard to interest of student of studying in the institutions, recommend to the Government the action to be taken in that behalf and the Government shall, thereafter; proceed to implement the recommendations.
